Section 53 in The Punjab Municipal Corporation Act, 1976
53. Power of Corporation to require Commissioner to produce documents and furnish returns, reports, etc.
(1)The Corporation 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 or which is recorded or filed in his office or in the office of any Corporation officer or other Corporation employee subordinate to him;(b)to furnish any return, plan, estimate, statement, account of statistics concerning or connected with any matter pertaining to the administration of this Act or the municipal Government of the City;(c)to furnish a report by himself or to obtain from any Corporation officer or other employee subordinate to him and furnish with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act or the municipal Government of the City.(2)Every such requisition shall be complied with by the Commissioner without any unreasonable delay; and it shall be incumbent on every Corporation officer and other Corporation employee to obey any order made by the Commissioner in pursuance of any such requisition :Provided that the Commissioner shall not be bound to comply with any such requisition if with the previous approval of the Mayor he makes a statement that such compliance would be prejudicial to public interest or to the interests of the Corporation.
