Section 49(9) in Rajasthan Municipalities Act, 2009
(9)The Chief Municipal Officer shall, -(i)take-prompt steps to remove any defect or irregularity brought to his notice in the course of the audit of the municipal accounts or pointed out in the audit report;(ii)report to the Municipality all cases of fraud, embezzlement, theft or loss of municipal money or property;(iii)supply any return, statement, account or report or any other document in his charge or a copy thereof requisitioned by the Municipality;(iv)make an explanation in regard to a subject under discussion at a meeting thereof but not vote upon or make any proposition thereat;(v)carry out the policies, decisions and directions of the Municipality if not inconsistent with provisions of this Act and rules made thereunder, and take necessary measures for the speedy execution of all works and development schemes of the Municipality;(vi)discharge such other duties as may be assigned to him by or under this Act or the rules and bye-laws made thereunder; and(vii)[ subject to the general superintendence and control of the Chairperson and general or special orders of the State Government in this behalf, exercise supervision and control over the officers and servants of the Municipality sub-ordinate to him.] [Substituted by Act No. 31 of 2017, dated 18.5.2017.]
