Section 207 in The Delhi Municipal Corporation Act, 1957
207. Special audit at the direction of the Central [Government.] [The word "Central" omitted by Act 67 of 1993, section 94 (w.e.f. 1-10-1993)]
(1)The [*] [The word "Central" omitted by Act 67 of 1993, section 94 (w.e.f. 1-10-1993)] Government may at any time appoint an auditor for the purpose of making a special audit [of the General Account] [Substituted by Act 67 of 1993, section 94, for of any of the accounts (w.e.f. 1-10-1993)] of the Municipal Fund and reporting thereon to the [*] [The word Central omitted by Act 67 of 1993, section 94 (w.e.f. 1-10-1993)] Government and the costs of such audit as determined by the [***] [The word "Central" omitted by Act 67 of 1993, (w.e.f. 1-10-1993)] Government shall be chargeable to the Municipal Fund.(2)An Auditor so appointed may exercise any power which the Municipal Chief Auditor may exercise.Powers and duties of the Municipal Chief Auditor
