Section 95 in Arunachal Pradesh Municipal Act, 2007
95. Placing of Audited Accounts before Municipality.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall place the audited financial statement, the balance sheet and the report of the Auditor and his comments thereon before the Empowered Standing Committee which, after the examination thereof, shall place them before the Municipality with its comments, if any,(2)The Chief Municipal Executive Officer/ Municipal Executive Officer shall remedy any defect that has been pointed out by the Auditor in his report.
