Section 180 in Greater Hyderabad Municipal Corporation Act, 1955
180. Preparation of Annual Administration Report and Statement of Accounts.
(1)The Commissioner shall, as soon as may be after each first day of April, cause to be prepared a detailed report of the municipal administration of the City during the previous financial year, together with a statement showing the [amounts of income and expenditure, assets and liabilities, and receipts and payments of the] [Substituted by Act No.22 of 2011.] Municipal 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 Standing Committee.(2)The Commissioner shall incorporate with the said report and statement-(a)report for the same period from each head of a department subordinate to him;(b)the account of balances due on loans then last published under section 167.(3)After examination and review of the report and statement by the Standing Committee a printed copy of such report and statement together with a copy of the Committee's review shall be forwarded to the usual or last known local place of abode of each [Member] [['Throughout the ActFor Substituted
