Section 50 in Haryana Municipal Corporation Act, 1994
50. 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, plans or other documents 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 any Municipal authority;(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 any Municipal authority.(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 interest of the Corporation.
