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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(i) in Kerala Municipality Act, 1994

(i)The Standing Committee for Finance of the Municipal Corporation,-
(i)shall supervise the utilization of budget grants and watch carefully the timely assessment and collection of taxes, fees, rents and other sums due to the Municipal Corporation;
(ii)shall inspect frequently the accounts of Municipal Corporation;
(iii)shall watch carefully the release of grants from the Government and its proper utilization;
(iv)shall conduct monthly audit of accounts and check the monthly demand, collection and balance and abstract of receipts and expenditure of the preceding month as furnished by the Secretary;
(v)may, subject to such rules as may be prescribed, write off the sums due to the Council as appears to the Committee as irrecoverable;
(vi)shall scrutinise the annual accounts, demands, collection and balance;
(vii)shall prepare and present the budget estimate before the Council under Section 286;
(viii)shall verify whether any amount proposed to be expended by the Municipal Corporation is within the budget provisions approved by the Council and whether there is sufficient fund for this purpose;
(ix)shall enquire into the allegations against the employees of the Municipal Corporation if directed by the Council and bring the result of it to the notice of the Council;