Section 91(2) in West Bengal Municipal Corporation Act, 2006
(2)The report of the Municipal Accounts Committee shall be discussed at a meeting of the Corporation for such decision as it may think fit:Provided that if no report is received from the Municipal Accounts Committee within thirty days front the date of receipt of the report referred to it by the Corporation, the Corporation shall be competent to discuss auditors' reports under section 88 for such decision as it thinks fit.
