Section 200 in The M.P. Municipal Accounts Rules, 1971
200.
(1)The Accounts Officer, if there is no Account Officer, the Chief Municipal Officer shall draw up a monthly account and a quarterly abstract of the receipts and expenditure of the preceding quarter in Form Nos. 114 and 115 respectively. The Chief Municipal Officer shall submit a copy of the quarterly abstract to the prescribed authority as laid down in Section 120 not later than 15th day after the close of the quarter to which the statement relates.(2)The monthly accounts and quarterly abstract drawn under sub-rule (1) shall be placed before the Finance Committee and if there is no Finance Committee before the Standing Committee as laid down in Section 120 (2).(c)Annual Accounts
