Section 92 in The Chhattisgarh Municipal Corporation Act, 1956
92. Deposit of portion of Municipal Fond outside the city.
- Notwithstanding anything contained in Section 90 or 91, the Commissioner, with the previous approval of the Mayor-in-Council may, from time to time remit any portion of the municipal fund to a bank or other agency approved by the Government and carrying on business at any place beyond the city at which it may be desirable for the Corporation to have funds in deposit; and any money payable to the credit of or chargeable against the municipal fund which may, in the opinion of the Commissioner, be most conveniently paid into or out of the account of the Corporation at am such bank or agency may be so paid.
