Section 158(2) in The Calcutta Municipal Corporation Act, 1980
(2)In the discharge of his functions under this section, the Chief Municipal Auditor shall audit the accounts of-(a)expenditure from the revenue of the Corporation, expenditure on account of loan and works, and other expenditure, if any, and shall ascertain whether the moneys shown therein as having been disbursed were legally available for, and applicable to, the services or purposes to which they were applied and whether such expenditure was an expenditure authorised under this Act;(b)debts, deposits in the Sinking Funds, advances, suspense, and remittance transactions of the Corporation and shall report upon such accounts and the results of verification of the balances in such accounts;(c)stores and stocks of the Corporation and shall undertake such physical verification thereof as he may consider necessary.
