Section 51(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Corporation and Mayor 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 satisfaction 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.
