Section 26(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The council or a standing committee may, at any time, require the Commissioner-(a)to produce any record, correspondence, plan or other 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.
