Section 150 in Karnataka Municipal Corporations Act, 1976
150. Accounts and Audit.
(1)The accounts of all receipts and expenditure of the corporation shall be kept in such manner and in such form as may be prescribed.(2)The government shall appoint one of its officers as the Corporation Chief Auditor who shall [subject to the supervision and control of the Controller of State Accounts] [Inserted by Act 36 of 1986 w.e.f. 17.6.1986.] conduct an audit of the corporation accounts and for this purpose, he shall have access to the corporation accounts and to all receipts and expenditure relating thereto and the Commissioner shall furnish to him any information concerning any receipt or expenditure which may be required by him.[(2-A) Subject to the provisions of any law for the time being in force, the audit of all transactions of receipts and expenditure of Municipal Corporations shall be subject to technical guidance and supervision of the Comptroller and Auditor General of India and he shall send the annual technical inspection report to State Government for being placed before both Houses of the State Legislature.(2-B) The Controller, State Accounts Department shall send Consolidated Annual Audited Report pertaining to all Municipal Corporations to the State Government for being placed before both Houses of the State Legislature] [Substituted by Act 20 of 2012 w.e.f. 14.3.2012.][(2-C)xxx ] [Omitted by Act 20 of 2012 w.e.f. 14.3.2012.][(2-D) xxx] [Omitted by Act 20 of 2012 w.e.f. 14.3.2012.](3)The Corporation Chief Auditor shall report to the prescribed municipal authority any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of moneys due to the corporation or in the corporation accounts and shall furnish information in respect of such matter as may be laid down in the rules.(4)He shall be paid such salary and allowances as the Government may determine and shall be entitled to privileges in accordance with the rules and regulations of the branch of Government service to which he belongs and in force for the time being and the corporation shall make such contribution towards his leave, allowances, pension and provident fund as may be payable under such rules and regulations by him or on his behalf from the corporation fund.
