Section 109AA(1) in The Mumbai Municipal Corporation Act, 1888
(1)All sinking funds established under this Act shall be subject to annual examination by [the Chief Auditor, Local Fund Accounts,] who shall ascertain whether the cash and the value of the securities belonging thereto are actually equal to the amount which should be at the credit of such funds had investments been regularly made and had the rate of interest as originally estimated been obtained therefrom.
