Section 3(3) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992
(3)grants-in-aid to the Municipalities from the Consolidated Fund of the State;(j)audit of accounts of the Municipal Corporations by the Comptroller and Auditor-General of India and laying of reports before the Legislature of the State and the Municipal Corporation concerned;(k)making of law by a State Legislature with respect to elections to the Municipalities to be conducted under the superintendence, direction and control of the chief electoral officer of the State;(l)application of the provisions of the Bill to any Union territory or part thereof with such modifications as may be specified by the President;(m)exempting Scheduled areas referred to in clause (1), and tribal areas referred to in clause (2), of article 244, from the application of the provisions of the Bill. Extension of provisions of the Bill to such areas may be done by Parliament by law;(n)disqualifications for membership of a Municipality;(o)bar of jurisdiction of Courts in matters relating to elections to the Municipalities.
