Section 22 in The Mumbai Metropolitan Region Development Authority Act, 1974
22. Accounts and Audit.
(1)The Metropolitan Authority shall keep accounts in such form and in such manner as it may by regulations made in this behalf determine.(2)The accounts of the Metropolitan Authority shall be audited by the Chief Auditor, Local Fund Accounts [or by any other] [These words were inserted by Maharashtra 29 of 1976, Section 18.] auditor appointed by the State Government from time to time.(3)The audit shall be made in such manner as may be determined by regulations.(4)The Auditor shall submit his audit report to the Metropolitan Authority and shall forward copy thereof to the State Government.
