Section 196 in Greater Hyderabad Municipal Corporation Act, 1955
196. [ Audit of Accounts. [Substituted by Act No.3 of 1994.]
- The Accounts of the Municipal Corporation shall be audited by the Director of State Audit, or by any officer nominated by him and a certificate of the accounts as audited shall be issued by the end of October every year duly marking a copy thereof to the Government and also to the Accountant General:Provided that the Government may, at any time, for reasons to be recorded in writing appoint an Auditor for the purpose of making a special audit of the accounts and to report to the Government thereon.]
