Section 83(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(3)The Commissioner shall state that the books of account are maintained in the manner as required by the Act and rules; and as per the provisions of the Andhra Pradesh Municipal Accounts Manual. He shall also state that proper accounting principles have been adopted and applied consistently while accounting for the transactions and preparing the Annual Financial Statements. In determining the accounting treatment and manner of disclosure of an item in the Income and Expenditure Statement and/or in the Balance Sheet, due consideration shall be given to the materiality of the item. He shall also comment upon the performance of the municipality based upon the results of the Financial Performance Indicators. In respect of any adverse performance as reflected by the result of any Performance Indicator, the Commissioner shall also state the steps taken to improve the performance.
