(1)The Standing Committee of a Municipal Corporation may, at any time, in accordance with the provisions of this Act, rules and regulations made thereunder, require the Commissioner, -(a)to produce any record, correspondence, plan or other documents which is in his possession or under his control or which is recorded or filed in his office or in the office of any officer of the Municipal Corporation; and(b)to furnish any return, plan, estimate, statement, accounts or statistics relating to the administration of the Municipal Corporation.
