Section 26(1) in Chennai City Municipal Corporation Act, 1919
(1)The council [or a standing committee] [Substituted for 'or a committee constituted under this Act' by section 34 of, and Schedule I to the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of term if Office) Act, 1971 (Tamil Nadu Act 22 of 1971).] may at any time require the commissioner-(a)to produce any record, correspondence, plan or oilier document which is in his possession or under his control as commissioner;(b)to furnish any return, plan, estimate, statement, account or statistics connected with the municipal administration;(c)to furnish a report by himself or to obtain from any head of department subordinate to him and furnish, with his own remarks thereon, a report upon any subject, connected with the municipal administration.
