Section 128 in The Chhattisgarh Municipal Corporation Act, 1956
128. Monthly abstract of accounts.
(1)The Commissioner shall draw up a monthly abstract of the receipts and expenditure of the preceding month and such abstract shall be examined anti signed by the auditor appointed by the Corporation. The Commissioner shall submit such abstract to the Mayor-in-Council before the end of the next month.(2)For this purpose the Mayor-in-Council shall have access to all the municipal accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the Mayor-in-Council any explanation concerning receipts and disbursements which it may call for.(3)[ Financial Statement. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.] - The Municipal Commissioner shall within four months from the date of close of the financial year, cause to prepare a financial statement containing an income and expenditure account and receipts and payments account for the financial year in respect of the Municipal Corporation. The form of the financial statement, and the manner in which the financial statement shall be prepared, shall be as such as may be prescribed.(4)Balance Sheet. - The Municipal Commissioner shall, within four months from the date of the close of the financial year, cause to prepare a balance sheet of the assets and liabilities of the Municipal Corporation. The form of the balance sheet and the manner in which the balance" sheet shall be prepared, shall be such as may be prescribed.]
