Section 145 in Uttar Pradesh Municipal Corporation Act, 1959
145. Preparation of annual administration report and statement of accounts.
(1)The Municipal Commissioner shall, as soon as may be after the first day of April in each year, have prepared a detailed report of the Corporation administration of the City, during the previous official year, together with a statement showing the accounts of the receipts and disbursement credited and debited to the Corporation Fund during the said year and the balance at the credit of the Fund at the close of the said year and shall submit the same to the Executive Committee.(2)The report shall be in such form and shall contain such information as the Executive Committee may from time to time direct.(3)The Executive Committee shall then examine the report and the statement, and a copy of the said statement together with a copy of the Committee's review shall be forwarded to the State Government and to each member and copies thereof shall also be placed on sale at the Corporation office.
