Section 195 in Greater Hyderabad Municipal Corporation Act, 1955
195. Report by Examiner of Accounts.(1) The Municipal Examiner of Accounts shal.
-(a)report to the Standing Committee any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;(b)furnish to the Standing Committee such information as the said Committee may from time to time require concerning the progress of the audit.(2)The Standing Committee shall cause to be laid before the Corporation every report made by the Municipal Examiner of Accounts to the Standing Committee and every statement of the views of the Municipal Examiner of Accounts on any matter affecting the performance and exercise of the duties and powers assigned to him under this Act which the Municipal Examiner of Accounts may require the Standing Committee to place before the Corporation, together with a report stating what orders, if any, have been passed by the Standing Committee upon such report or statement, and the Corporation may take such action in regard to the matters aforesaid as the Corporation may deem necessary.(3)As soon as may be after the commencement of each financial year the Municipal Examiner of Accounts shall deliver to the Standing Committee a report upon the whole of the municipal accounts for the previous financial year.(4)The Commissioner shall cause the said report to be printed and a copy thereof forwarded to each [Member] [['Throughout the ActFor Substituted
