Section 169 in The Calcutta Municipal Corporation Act, 1980
169. Power of the State Government to make rules. -
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters:-(a)the manner and form in which the accounts of the Corporation shall be kept under section 155;(b)the time within which, and the manner in which, the matter referred to in the proviso to sub-section (1) of section 162 shall be referred to the State Government;(c)the publication of the auditorsÂ’ report together with the report of the Municipal Accounts Committee under sub-section (3) of section 163;(d)the manner of serving certificate under sub-section (2) of section 164;(e)any other matter which may be or is required to be prescribed under the provisions of this Chapter.
