Section 150(2) in Karnataka Municipal Corporations Act, 1976
(2)The government shall appoint one of its officers as the Corporation Chief Auditor who shall [subject to the supervision and control of the Controller of State Accounts] [Inserted by Act 36 of 1986 w.e.f. 17.6.1986.] conduct an audit of the corporation accounts and for this purpose, he shall have access to the corporation accounts and to all receipts and expenditure relating thereto and the Commissioner shall furnish to him any information concerning any receipt or expenditure which may be required by him.[(2-A) Subject to the provisions of any law for the time being in force, the audit of all transactions of receipts and expenditure of Municipal Corporations shall be subject to technical guidance and supervision of the Comptroller and Auditor General of India and he shall send the annual technical inspection report to State Government for being placed before both Houses of the State Legislature.(2-B) The Controller, State Accounts Department shall send Consolidated Annual Audited Report pertaining to all Municipal Corporations to the State Government for being placed before both Houses of the State Legislature] [Substituted by Act 20 of 2012 w.e.f. 14.3.2012.][(2-C)xxx ] [Omitted by Act 20 of 2012 w.e.f. 14.3.2012.][(2-D) xxx] [Omitted by Act 20 of 2012 w.e.f. 14.3.2012.]
