Section 60A(3) in The Maharashtra Municipal Corporations Act, 1949
(3)The Corporation shall be required to disclose the following information, namely:(i)particulars of the Corporation;(ii)a statement showing the boards, councils, committees and other bodies, by whatever name called, constituted for the purpose of exercising the functions of the Corporation or rendering advise to it, whether or not the meetings of those boards, councils, committees and other bodies are open to the public or the minutes of such meetings are accessible to the public;(iii)a directory of its officers and employees;(iv)the particulars of officers who are empowered to grant concessions, permits or authorizations for any activity of the Corporation;(v)audited financial statements showing Balance sheet, Receipts and Expenditures, and cash flow on a quarterly basis, within two months of end of each quarter, and audited financial statements for the full financial year, within three months of the end of the financial year;(vi)the statement showing each of the services provided by the Corporation;(vii)particulars of all plans, proposed expenditures, actual expenditures on major services provided or activities performed and reports on disbursements made;(vii)details of subsidy programmes on major services provided or activities performed by the Corporation, and manner and criteria of identification of beneficiaries for such programmes;(ix)particulars of the master plan, city development plan or any other plan concerning the development of the municipal are;(x)the particulars of major works, as may be specified by notification by the State Government, in the Official Gazette, together with information on the value of works, time of completion and details of contract;(xi)the details of the municipal funds, i.e. income generated in the previous year by the following -(a)taxes, duties, cess and surcharge, rent from the properties, fees from licences and permissions;(b)taxes, duties, cess and surcharge, rent from the properties, fees from licences and permissions that remain uncollected and the reasons thereof;(c)share of taxes levied by the State Government and transferred to the Corporation and the grants released to the Corporation;(d)grants released by the State Government for implementation of the schemes, projects and plans assigned or entrusted to the Corporation, the nature and extent of utilization;(e)money raised through donation or contribution from public or nonÂgovernmental agencies;(xii)annual budget allocated to each ward;(xiii)such other information, as may be prescribed.
