73. Power of Standing Committee to call for records.
(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.(2)Every requisition referred to in sub-section (1) shall be complied with by the Commissioner without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipal Corporation to obey any order made by the Commissioner in pursuance of such requisition.Powers and Functions of Mayor
