Section 104 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
104. Audit of accounts.
(1)The provisions of the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930) shall apply to the audit of accounts of every Council, subject to the modification that the powers conferred and duties imposed by that Act on the Commissioner may in regard to such audit be exercised and performed also by the Director.(2)In addition to the audit provided for under the provisions of the said Act:(a)an 'A' Class or 'B' Class Council shall make arrangements for the audit of its accounts by a Municipal Auditor at such intervals and in such manner as may be prescribed;(b)a 'C' Class Council may, or if so required by the State Government shall, make arrangements for the audit of its accounts at such intervals, in such manner and by such agency as may be prescribed.(3)The auditor shall, for the purposes of audit have access to all the accounts and relevant records of the Council.
