Section 138 in The Mumbai Municipal Corporation Act, 1888
138. A special audit may be directed by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
- [(1) The [State] [This sub-section was substituted for the original by Bombay 48 of 1948, Section 37.] Government may at any time appoint an auditor for the purpose of making a special audit of the municipal accounts, including the accounts of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], and of reporting thereon to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the costs of any such audit as determined by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be chargeable to the municipal fund or to the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], as the case may be.](2)An auditor so appointed may exercise any power which the [municipal chief auditor] [These words were substituted for the words 'an auditor appointed by the Corporation' by Bombay 2 of 1938, Section 8.] may exercise.
