Section 686AA in Greater Hyderabad Municipal Corporation Act, 1955
686AA. Disclosure of information to the general public.
(1)The Corporation shall maintain and publish all its records duly catalogued and indexed in a manner and form which facilities the municipal authority to disclose the required information at quarterly, half yearly, yearly intervals to the public in such manner as may be prescribed.(2)The manner of disclosure of information to general public and other stakeholders shall be,-(i)by publishing important information through news papers;(ii)through internet;(iii)by placing the information through the notice boards of the Corporation;(iv)by placing the information through the notice boards of the Ward Committee Offices;(v)through printed material; and(vi)any other mode as may be prescribed.(3)The following information shall be disclosed by the Municipal Corporation, namely:-(i)basic particulars of the Corporation;(ii)statement showing the composition of the Corporation;(iii)mode of accessibility of the minutes of the meeting of the Corporation;(iv)directory containing the designations of officers and employees;(v)particulars of officers who are competent to grant concessions, permissions, permits and authorizations for each branch of activity relating to Corporation;(vi)particulars of officers responsible for delivery of various services and their contact phone numbers;(vii)financial statements of balance sheet, income and expenditure and cash flow on a quarterly basis within two months of the end of each quarter;(viii)statutority audited financial statements of the financial year within six months of the end of the financial year;(ix)service levels being provided for each of the services, namely, water supply, drainage, sewerage, solid waste management, roads, parks and play grounds, street lights by the Corporation;(x)particulars of all plans, proposed expenditures, actual expenditures on major services provided or activities performed;(xi)details of subsidy programmes and the manner and criteria of identification of beneficiaries for such programmes;(xii)list of beneficiaries of all welfare and subsidy programmes;(xiii)particulars of Master Plan, Development Plan or any other plan concerning the development of Corporation area;(xiv)particulars of major works together with information on the value of works, time of completion and details of contracts;(xv)details of Corporation funds,-(a)income generated in the previous year from taxes and non-taxes, i.e., water charges, rents from Corporation buildings, fees from markets and slaughter houses, fees from various categories of licences, building permit fee, betterment charges, other town planning receipts, encroachment fee, parking fee and other miscellaneous items;(b)taxes and non-taxes remained uncollected during the previous year and the reasons therefor;(c)list of defaulters who have arrears of property tax exceeding one lakh of rupees per annum;(d)assigned revenues transferred from State Government, i.e., entertainment tax surcharge on stamp duty and profession tax during the previous year;(e)plan and non-plan grants released by Government during the previous year;(f)grants released by Government for implementation of schemes, projects and programmes, assigned or entrusted to the Corporation, the nature and extent of utilization during the previous year;(g)money raised through donations or contributions from the public during the previous year;(h)annual budget;(i)budget allocations made during the year for the welfare of Scheduled Castes, Scheduled Tribes, Women and Children together with the extent of utilization in the previous year;(j)budget allocation made during the year for the slum areas together with the extent of utilization in the previous year;(k)such other information, as may be prescribed.
