Section 130(1) in The M.P. Municipal Corporation Act, 1956
(1)The auditor shall-(a)report to the [Mayor-in-Council] [Substituted by M.P. Act No 20 of 1998.] any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;(b)[Omitted] [Omitted by M.P Act No. 13 of 1961.]
