Section 137(1) in The Mumbai Municipal Corporation Act, 1888
(1)The municipal chief auditor shall-(a)report to [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council and the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(a)(i), (w.e.f. 23-4-1999).] any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of moneys due to the corporation or in the municipal accounts;(b)furnish to [the Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(a)(ii), (w.e.f. 23-4-1999).] such information as the said committee shall from time to time require concerning the progress of the audit.
