Section 160 in The Orissa Municipal Corporation Act, 2003
160. Preparation of annual administration report and statement of account.
(1)The Commissioner shall, as soon as may be, after first day of April of each year cause to be prepared a detailed report of the previous year, together with a statement showing the amounts of the receipt and disbursement credited and debited to the Corporation Fund during the said year and the balance at the credit of the Fund at the close of the said year and shall submit the same to the Standing Committee on Taxation, Finance and Account.(2)The Commissioner, shall incorporate with the said report and statement -(a)report for the same period from each head of a department subordinate to him; and(b)the accounts of balance due on loans then last published.(3)After examination and review of the report and statement by the Standing Committee on Taxation, Finance and Accounts, a printed copy of such report and statement together with a copy of the said committee's review shall be forwarded to the Corporator by such date as the said Standing Committee may from time to time specify and copies thereof, shall be placed for sale at the Corporation office at such price as the Commissioner may fix.
