(1)The Chief Municipal Officer shall place the audited financial statement, the balance sheet and the report of the Auditor and his comments along with Test Audit Report of the [Examiner of Local Accounts] [Substituted 'C & AG' by Bihar Act No. 7 of 2011, dated 27.5.2011.] thereon before the Empowered Standing Committee which, after the examination thereof, shall place them before the Municipality with its comments, if any
