Section 106 in The City of Nagpur Corporation Act, 1948
106. Annual statement to be prepared by [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
(1)the [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall at the end of each year, prepare a statement showing-(a)the amount and date of borrowing of loans raised by the Corporation and the annual loan charges;(b)in the case of every loan for which a sinking fund has been established under section 97, the accumulation in the sinking fund at the close of the year, showing separately the amount paid to the credit of the fund in the year;(c)the loans repaid during the year, and in the case of loans repaid in instalments or by annual drawings, the amounts repaid during the year and the balance due at the close of the year;(d)the particulars of securities in which the sinking funds have been invested or which have been reserved for the investment of these funds.(2)Every such statement [shall be laid] [These words were substituted for the words 'shall be submitted to Mayor-in-Council and Mayor shall lay' by Maharashtra 26 of 1999, Section 48.] before a meeting of the Corporation and a copy of such statement shall be sent to the State Government and to the Accountant General of the [Bombay] [These words were substituted for the words 'Madhya Pradesh' by the Bombay (Vidarbha Region) Adoptation of Laws (State and Concurrent Subjects) Order, 1956.] and shall be published in the Gazette.
