Section 152(1) in The Calcutta Municipal Corporation Act, 1980
(1)All Sinking funds established under this Act shall be subject to annual examination by the auditors appointed under section 160 who shall ascertain whether the cash and the value of securities belonging thereto are equal to the amount which should be at the credit of such funds had the investment under section 147 been regularly made and had the interest accruing on account of such investments been regularly obtained.
