Section 137(2) in The Mumbai Municipal Corporation Act, 1888
(2)[The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] shall cause to be laid before the corporation every report made by the municipal chief auditor to [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] and every statement of the views of the municipal chief auditor on any matter affecting the pursuance and exercise of the duties and powers assigned to him under this Act which the municipal chief auditor may require [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] to place before the corporation, together with a report stating what orders have been passed by [The Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(b), (w.e.f. 23-4-1999).] upon such report or statement, and the corporation may take such action in regard to the matters aforesaid as the corporation may deem necessary.
