Section 133(1) in The New Delhi Municipal Council Act, 1994
(1)The Chairperson shall, at the end of every year, submit to the Council a statement showing-(a)the amount which has been invested during the year under section 131;(b)the date of the last investment made previous to the submission of the statement;(c)the aggregate amount of the securities then in his hand; and(d)the aggregate amount which has up to the date of the statement been applied under section 132, in or towards discharging loans.
