Section 87A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
87A. Disclosure of specified information.
(1)The Council shall maintain and publish all its record duly catalogued and indexed in a manner, and form which enables the Corporation to disclose the information specified in sub-section (3).(i)in News papers;(ii)on Internet;(iii)on Notice boards of the Council at its Head Office as well as other officers, if any;(iv)by such other mode, as may be prescribed:Provided that, the information shall be disclosed in the language in which it is available with the Council.(3)The Council shall be required to disclose the following information, namely:-(i)particulars of the Council;(ii)a statement showing the boards, councils, committees and other bodies, by whatever name called, constituted for the purpose of exercising the functions of the Council or rendering advise to it, whether or not the meetings of those boards, councils, committees and other bodies are open to the public or the minutes of such meetings are accessible to the public;(iii)a directory of its officers and employees;(iv)the particulars of officers who are empowered to grant concessions, permits or authorisations for any activity of the Council:(v)audited financial statements showing Balance Sheet, Receipts and Expenditures, and cash flow on a quarterly basis, within two months of end of each quarter, and audited financial statements for the full financial year, within three months of the end of the financial year:(vi)the statement showing each of the services provided by the Council;(vii)particulars of all plans, proposed expenditures, actual expenditures on major services provided or activities performed and reports on disbursements made;(viii)details of subsidy programmes on major services provided or activities performed by the Council, and manner and criteria of identification of beneficiaries for such programmes:(ix)particulars of the master plan, city development plan or any other plan concerning the development of the municipal area;(x)the particulars of major works, as may be specified by notification by the State Government, in the Official Gazette, together with information on the value of works, time of completion and details of contract;(xi)the details Of the municipal funds, i.e. income generated in the previous year by the following:-(a)taxes, duties,[***] [Deleted 'cess' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] and surcharge, rent from the properties, fees from licenses and permissions;(b)taxes, duties, [***] [Deleted 'cess' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] and surcharge, rent from the properties, fees from licenses and permission that remain uncollected and the reasons thereof;(c)share of taxes levied by the State Government and transferred to the Council and the grants released to the Council;(d)grants released by the State Government for implementation of the schemes, projects and plans assigned or entrusted to the Council, the nature and extent of utilization;(e)money raised through donation or contribution from public or nonÂgovernmental agencies.(xii)annual budget allocated to each ward;(xiii)such other information, as may be prescribed.]
