Section 137 in The Mumbai Municipal Corporation Act, 1888
137. Report by the municipal chief auditor.
(1)The municipal chief auditor shall-(a)report to [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council and the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(a)(i), (w.e.f. 23-4-1999).] any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of moneys due to the corporation or in the municipal accounts;(b)furnish to [the Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(a)(ii), (w.e.f. 23-4-1999).] such information as the said committee shall from time to time require concerning the progress of the audit.(2)[The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] shall cause to be laid before the corporation every report made by the municipal chief auditor to [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] and every statement of the views of the municipal chief auditor on any matter affecting the pursuance and exercise of the duties and powers assigned to him under this Act which the municipal chief auditor may require [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] to place before the corporation, together with a report stating what orders have been passed by [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] upon such report or statement, and the corporation may take such action in regard to the matters aforesaid as the corporation may deem necessary.(3)As soon as may be after the commencement of each official year the municipal chief auditor shall deliver to [the Standing Committee] [These words were substituted by Maharashtra 27 of 1999, Section 74(c), (w.e.f. 23-4-1999).] a report upon the whole of the municipal accounts for the previous official year.(4)The [Commissioner] [This word was substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 74(d), (w.e.f. 23-4-1999).] shall cause the said report to be printed and forward a printed copy thereof along with the printed copy of the Administration Report and Statement of Accounts which he is required by sub-section (3) of section 124 to forward to each councillor]
