Section 154(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)All sinking funds established under this Act shall be subject to annual examination by the Accountant General, [***] [The word 'Hyderabad' was omitted by the Andhra Pradesh Adaptation of Laws Order, 1957.] who shall ascertain whether the cash and the value of the securities belonging thereto are actually equal to the amount which should be at the credit of such funds had investments been regularly made and had the rate of interest as originally estimated been obtained therefrom.
