Section 153 in Uttar Pradesh Municipal Corporation Act, 1959
153. Power to make rules.
- The State Government may make rules to carry out all or any of the purposes of this Chapter, and in particular, without affecting the generality of the powers conferred hereby, make rules for the following purposes:(a)receiving of payments by the Municipal Commissioner to the account of the Corporation Fund and lodging of the moneys received in a bank or banks;(b)operation of the funds of the Corporation;(c)deposit of portion of Corporation Fund with bank or agency outside the City;(d)investment of surplus moneys;(e)the accounts to be kept by the Corporation, the manner in which accounts shall be audited and published [,] [Substituted by U.P. Act 21 of 1964.] the power of auditors in respect of disallowance and surcharge [and the manner in which surcharge proceedings will be undertaken] [Inserted by U.P. Act 21 of 1964.];(f)reductions in or transfers from one budget head to another or within a budget head;(g)preparation of annual administration report and statement of accounts;(h)manner of keeping of Corporation accounts.
