Section 137B in The Mumbai Municipal Corporation Act, 1888
137B. [ Power of State Government to require audit by Director, Local Fund Accounts Audit. [Section 137B was inserted by Maharashtra 12 of 2011, Section 3 (w.e.f. 10-3-2011).]
- The State Government shall cause the annual accounts of the Corporation, including the accounts of the Brihan Mumbai Electric Supply and Transport Undertaking, to be audited by the Director, Local Fund Accounts Audit. On receipt of the report from the Director, Local Fund Accounts Audit of such audit, the State Government shall forward it to the Commissioner. The Commissioner shall cause, the report of such audit to be laid before the General Body of the Corporation within three months from the date of its receipt. The Commissioner shall, thereafter, take further necessary action on the report as per the provisions of the Maharashtra Local Fund Audit Act.]
