Section 460NN in The Mumbai Municipal Corporation Act, 1888
460NN. Preparation of annual administration report and statement of accounts.
(1)[The General Manager] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 191(a)(i), (w.e.f. 23-4-1999).] shall, as soon as may be after each first day of April, have prepared a detailed report of the administration of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] during the previous official year, together with a statement showing the amount of the receipts and disbursements respectively credited and debited to the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] during the said year and the balance at the credit of the fund at the close of the said year as also an account of the balance due on [loans and shall submit the same to the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted by Maharashtra 27 of 1999, Section 191(a)(ii), (w,e.f. 23-4-1999).].(2)After an examination and review of the report and statement by the [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 191(b)(i), (w.e.f. 23-4-1999).], a copy of the report together with a copy of [the Committee's] [These words were substituted for the words 'the Mayor-in-Council's' by Maharashtra 27 of 1999, Section 191(b)(ii), 23-4-1999).] review shall be forwarded to the usual or last known address of each councillor at least eight days previous to the ordinary meeting of the corporation in the next following month of October and copies thereof shall be delivered to any person requiring the same on payment of such reasonable fee for each copy as the General Manager, with the previous approval of [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Mayor-in-Council's' by Maharashtra 27 of 1999, Section 191(b)(ii), 23-4-1999).], shall determine.Miscellaneous
