Section 161 in Jammu and Kashmir Municipal Corporation Act, 2000
161. Maintenance of Accounts.
(1)There shall be kept in such manner and in such form as may be prescribed by regulations, accounts of receipts and expenditure of the Corporation.(2)Till regulations as mentioned in sub-section (1) are framed, the provisions of the Jammu and Kashmir Financial Code, presently in force in respect of the municipalities shall be applicable.(3)The accounts of the Municipal Corporation Fund shall be audited by a separate and independent audit agency, under the control of the Director.(4)For the purposes of examination and audit of the Corporation accounts, the audit agency shall have access to all the Corporation Accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the audit agency any explanation concerning any receipts or expenditure which they may call for.
