100. Power of Municipality to require reports, from officers.
(1)A Municipality or any Committee of Municipality may require from the Executive Officer and through him f om any of its officers -(a)any return, statement, estimate, statistics or plan or other information, regarding any matter appertaining to the administration of the Municipality;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence, plan or other document which is in his possession or under his control or in his official capacity or which is recorded or filed in his office or in the office of any servant subordinate to him.(2)Every officer, when so directed by the Executive Officer, shall comply without any unreasonable delay.(3)The Executive Officer shall comply with every requisition for any document unless in the case of such requisition by Committee he is of opinion that immediate compliance thereof will be prejudicial to the interest of the Municipality or of the public in which case he shall refer such requisition to the Chairperson whose decision shall be final.
