Section 27 in The Manipur Hill Areas Autonomous District Council Act, 2000
27. District Council Fund.
(1)There shall be a District Council Fund for each District Council and all monies received by the District Council shall be credited to it,(2)The Government may make rules for the management of the District Council Fund and for the procedure to be followed in respect of payment of money into the said Fund, the withdrawal of money therefrom, the custody of money therein and any other matter connected with or ancillary to the matters aforesaid;(3)The account of the District Council shall be kept in such form as may be prescribed.(4)The account of the District Council shall be audited in such manner and by such authority as may be prescribed and the audited report relating to such accounts shall be submitted to the Government.
