Section 11 in Gauhati Municipal Corporation Act, 1971
11. Power of Corporation and Standing Committee or requisition of Commissioner's records.
(1)The Corporation or the Mayor may at any time require the Commissioner -(a)To produce any record correspondence, plan or other document which is in his possession, or under his control as Chief Officer;(b)to furnish any return, plan, estimate, statement, account of statistics connected with the Municipal Administration;(c)To furnish a report by himself or to obtain from any Head of Department subordinate to him and furnish with his own remarks thereon a report upon any subject connected with the Municipal Administration.(2)The Commissioner shall comply with every such requisition unless in his opinion immediate compliance therewith could be prejudicial to the interest of the Commissioner or of the public, in which case he shall make a declaration in writing to that effect and shall, if required by the Commissioner or the Standing Committee, at the case may be, refer the case to the Commissioner whose decision shall be final.
