95. Conduct of correspondence, accounts, budgets, etc.
- The following matters shall be regulated and governed by rules made by the State Government, namely, -(a)the intermediate office or offices, if any, through which correspondence between [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] and the State Government or officers of the State Government and representations by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] addressed to the State Government shall pass;(b)the preparations of plans and estimates for works which are to be partly or wholly constructed at the expense of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(c)the authority by whom and the conditions subject to which such plans and estimates may be sanctioned;(d)the agency by which such plans and estimates shall be prepared and by which works shall be carried out;(e)the accounts to be kept by [Municipalities] [Substituted by U.P. Act No. 12 of 1994.], the manner in which accounts shall be audited and published and the power of auditors in respect of disallowance and surcharge;(f)the date before which a meeting shall be held for the sanction of the budget;(g)the method and forms to be adopted in the preparation of budget;(h)the conditions subject to which a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of which an order has been issued under Section 102 be entitled to vary or alter its budgets; [* * *] [Omitted by U.P. Act No. 7 of 1949.](i)the return, statements and reports to be submitted by [Municipalities] [Substituted by U.P. Act No. 12 of 1994.]; [and] [Substituted by U.P. Act No. 7 of 1949.](j)regular periodical inspection of office and works of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].Contracts
