Section 164 in Jammu and Kashmir Municipal Corporation Act, 2000
164. Procedure to be followed by audit agency.
(1)Audit agency shall audit the accounts of the Corporation with the assistance of officers and other employees subordinate to it.(2)In the discharge of his functions under this section, the auditor shall-(a)audit the accounts of expenditure of the Corporation and shall ascertain whether moneys shown therein as having been disbursed were legally available for, and applicable to the service or purpose to which they have been applied or charged, and whether the expenditure conforms to the authority which governs it ;(b)audit the accounts of debt. Deposits, sinking funds, advances, suspense and remittance transactions of the Corporation and report upon those accounts and upon the results of verification of the balances relating thereto.(3)The auditor shall examine and audit the statement of accounts relating to the commercial services conducted in any department of the Corporation, including the trading, manufacturing and profit and loss accounts, and the balance-sheets where such accounts are maintained under the order of the Corporation, and shall certify and report upon these accounts.(4)The auditor shall, in consultation with the Commissioner and subject to any directions given by the Government, determine the form and manner to which his reports, on the accounts of the Corporation shall be prepared and shall have authority to call upon any officer of the Corporation to provide any information necessary for the preparation of these reports.
