Section 203 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
203. fund.
(2)The Urban Transport Fund shall be utilized for,-(a)co-ordinated planning, projects formulation and implementationrelating to urban transport and their integrated management;(b)conducting studies, research, promotion and compaign toencourage for use of public transport;(c)capacity building in the urban local bodies, parastatal agenciesand in the State Government; and(d)any other purpose as may be prescribed by the State Government.(3)The Directorate of Urban Land Transport shall be the Secretariat toadminister the fund constituted under sub-section (1).(4)The accounts of all receipts and expenditure arising out of the UrbanTransport Fund shall be kept in such manner and in such form as may beprescribed.(5)The Government shall appoint one of its officers as the auditor who shallsubject to supervision and control of the Principal Controller of State Audit andAccounts conduct audit of the Urban Transport Fund and he shall have access toall books of Accounts and to all receipts and expenditure relating to the UrbanTransport Fund and the Director of Urban Land Transport or as the case may bethe Director of Municipal Administration or the Chief Commissioner of theCorporation or any officer of Corporation shall furnish to him any informationconcerning any receipt of expenditure which may be required by him.(6)The Director of Urban Land Transport shall prepare Annual Report ofthe operation of the Fund and furnish the report to the Government for layingbefore each House of the State Legislature. Audit report and compliance in this
