Section 96 in Arunachal Pradesh Municipal Act, 2007
96. Submission Of audited Accounts.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, after adoption of the financial statement and the balance sheet and the report of the Auditor by the municipality, forward the same to the State Government together with a report of the action taken thereon by the Municipality and shall also send copies thereof to the Auditor.(2)If there is any difference of opinion between the Auditor and the Municipality or if the Municipal does not remedy the defects or the irregularities mentioned in the report of the Auditor within a reasonable period, the Auditor shall refer the matter to the State Government whose decision here on shall be final and binding.
