Section 130(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The Mayor-in-Council shall cause to be laid before the Corporation every report made by the auditor to the Mayor-in-Council and every statement of the views of the auditor on any matter affecting the pursuance and exercise of the duties and powers assigned to him under this Act which the auditor may require the Mayor-in-Council to place before the Corporation, together with a report stating what orders have been passed by the Mayor-in-Council upon such report or statement, and the Corporation may take such action in regard to the matters aforesaid as the Corporation may deem necessary.
