18. Provisions of this Act to apply in addition to any other law relating to audit of accounts of local authorities. - The provisions of this Act shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force providing for audit of the accounts of any local authority.]
NotificationsG.N., G.D., No. 7679, dated 23rd March, 1931 (B. G., Part I, pages 666) - In exercise of the powers conferred by section 4 of the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930), the Government of Bombay is pleased to declare that the accounts of the following local authorities shall be subject to audit under the said Act, viz -(1)Taluka Local Boards,(2)District Local Boards,(3)Municipalities, and(4)School Boards constituted under the Bombay Primary Education Act, 1923.G.N., C. & R.D., No ZPA-1063/1017-D-II dated 5th June, 1963 (M. G. Part IV-B, pages 676) - In pursuance of the provisions of section 4 of the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930), the Government of Maharashtra hereby declares that the accounts of the Zilla Parishads constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Maharashtra V of 1962), shall with effect from the 1st day of May 1962 be subject to audit in all respect in the manner provided for under the Bombay Local Fund Audit Act, 1930.G.N., R. D. D., No. ZPA-1062/6210/D-I dated 3rd December, 1964 (M. G., Part IV-B, pages 1616) - In pursuance of the provisions of section 4 of the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930), the Government of Maharashtra hereby declares that the accounts of the Panchayat Samitis constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Maharashtra V of 1962) shall always be deemed to be subject to audit in all respects in the manner provided by or under the first mentioned Act aforesaid.G.N., L. & J. D., No. CFA-1085/73(6)-X, dated 15th June, 1989 (M. G., Part IV-B, pages 778) - In exercise of the powers conferred by section 4 of the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930), read by sub-section (4) of section 12 of the Maharashtra Advocates Welfare Fund Act, 1981 (Maharashtra LXI of 1981), the Government of Maharashtra hereby declares that the accounts of the Maharashtra Advocates Welfare Fund Trustee Committee shall be subject to audit annually by the Chief Auditor, Local Fund Accounts, Maharashtra State, Konkan Bhavan, New Bombay 400 614, with effect from the financial year 1989-90.
