Section 130 in The M.P. Municipal Corporation Act, 1956
130. Audit report.
(1)The auditor shall-(a)report to the [Mayor-in-Council] [Substituted by M.P. Act No 20 of 1998.] any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;(b)[Omitted] [Omitted by M.P Act No. 13 of 1961.](2)The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] shall cause to be laid before the Corporation every report made by the auditor to the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] and every statement of the views of the auditor on any matter affecting the pursuance and exercise of the duties and powers assigned to him under this Act which the auditor may require the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] to place before the Corporation, together with a report stating what orders have been passed by the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] upon such report or statement, and the Corporation may take such action in regard to the matters aforesaid as the Corporation may deem necessary.(3)As soon as may be after the commencement of each [financial year] [Substituted by M.P. Act No. 13 of 1961.] the auditor shall deliver to the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] a report upon the whole of the municipal accounts for previous [financial year] [Substituted by M.P. Act No. 13 of 1961.].(4)The Commissioner shall cause the said report to be printed and forward copy thereof to each councillor along with the printed copy of the Administration Report and Statement of Accounts referred to in Section 127.
