Section 160(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner shall, as soon as may be, after first day of April of each year cause to be prepared a detailed report of the previous year, together with a statement showing the amounts of the receipt and disbursement credited and debited to the Corporation Fund during the said year and the balance at the credit of the Fund at the close of the said year and shall submit the same to the Standing Committee on Taxation, Finance and Account.
