(3)The Council is not bound to give copies of any document required by the public. It shall rest, with the Executive Officer to determine in each case, on receipt of the application in the prescribed form, whether or not copies of the documents applied for shall be granted. Ordinarily copies of written arguments, discussion, notes opinion or reports of officers or Councillors or of correspondence shall not be given.A copy shall be granted only when good grounds are shown for not taking it from the original, i.e., for not applying to the office where the original is kept. The Executive Officer shall be held personally responsible for the observance of the rules.
