Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(d) in Kerala Municipality Act, 1994

(d)The Standing Committee for Finance of Municipal Council,-
(i)shall supervise the utilization of the budget grants and watch carefully the timely assessment and collection of taxes, fees, rents and other sums due to the Municipal Council;
(ii)shall inspect frequently the accounts of the Municipal Council;
(iii)shall watch carefully the release of grants by the Government and its proper utilization
(iv)shall conduct monthly audit of accounts and check the monthly demand, collection and balance and abstract of receipts and expenditure of the preceding month as furnished by the Secretary;
(v)may, subject to such rules as may be prescribed, write off such sums due to the Council as appear to the Committee as irrecoverable;
(vi)shall scrutinize the annual accounts, demands, collection and balance;
(vii)shall prepare and present the budget estimate before the council under Section 286;
(viii)shall verify whether any amount proposed to be expended by the Municipal Council is within the budget provision approved by the Council and whether there is sufficient fund for this purpose;
(ix)shall enquire into the allegations against the employees of the Municipal Council if directed by the Council and to bring the result of it to the notice of the Council;
(x)shall dispose of appeals on taxation and to give directions to the Secretary to levy tax in respect of cases which escaped assessment and to reassess undervalued cases;