Section 10(1) in The Howrah Municipal Corporation Act, 1980
(1)The Corporation shall, at its first meeting in each year or [in its next meeting which shall be held within a period of thirty days from the date of its first meeting in that year,] [Words substituted for the words 'as soon as may be at any meeting subsequent thereto,' by W.B. Act 6 of 2001.] constitute a Municipal Accounts Committee:[provided that the State Government may, on an application by the Mayor and for reasons to be recorded in writing, extend the period as aforesaid by such period not exceeding thirty days as the State Government may think fit] [Proviso inserted by W.B. Act 6 of 2001.].
