Section 11(1) in Gauhati Municipal Corporation Act, 1971
(1)The Corporation or the Mayor 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 Chief Officer;(b)to furnish any return, plan, estimate, statement, account of 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.
