Section 31 in The Calcutta Municipal Corporation Act, 1980
31. Power of the Corporation to call for extracts from proceedings, etc.-
(1)The Corporation may at any time call for extracts from the proceedings of any of its committees or for any return, statement, accounts or report connected with any matter with which such committee is empowered to deal, and such committee shall furnish such extracts, return, statement, accounts or report without any delay.(2)The Corporation may at any time require the Mayor-(a)to produce any record, correspondence, plan or document which is in his possession or under his control as Mayor or which is recorded or filed in his office or in the office of any officer or employee of the Corporation;(b)to furnish any return, plan, estimate, statement, accounts or statistics concerning or connected with the municipal government of Calcutta:Provided that the Mayor shall not be bound to comply with any such requisition if he makes a statement that such compliance would, in his opinion, be prejudicial to the public interest or to the interest of the Corporation.
