Section 62(1) in The Gujarat Municipalities Act, 1963
(1)A committee shall conform to any instructions that may from time to time be given to it by the municipality; the municipality may at any time call for any extract from any proceedings of any committee and for any return, statement, account or report in connection with any matter with which any committee has been authorized or directed to deal; every such requisition, shall, without unreasonable delay, be complied with by the committee so called upon.
