Section 120(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)All sinking funds established under this Act shall be subject to annual examination by the auditor who shall satisfy himself that the provisions of Section 118 are being complied with and that the cash and the current 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.
