Section 421(2) in Karnataka Municipal Corporations Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power such rules may,-(a)provide for all matters expressly required or allowed by this Act to be prescribed;(b)regulate or prohibit the moving of any resolution or the making or any motions on or the discussion of any matter unconnected with the municipal administration;(c)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-payers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;(d)prescribe the forms of all registers, reports and returns, the manner in which such registers shall be maintained, the dates on which the reports and returns shall be made and the officers to whom they shall be sent, as also of warrants and notices of sale;(e)regulate sharing between local authorities of the proceeds of the tax [x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.] or income levied or obtained under this or any other Act;(f)prescribe the powers of auditors, inspecting and superintending officers authorised to hold inquiries to summon and examine witnesses and to compel the production of documents and all other matters connected with audit, inspection and superintendence.
