Section 131A in The Chhattisgarh Municipal Corporation Act, 1956
131A. Municipal Accounts Committee.
(1)The Corporation shall, at its first meeting in each financial year or as soon as may be at any meeting subsequent thereto, constitute a Municipal Accounts Committee.(2)The Municipal Accounts committee shall consist of seven members to be elected by the elected Councillors of the Corporation from amongst themselves in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot. The members of Mayor-in-Council shall not be eligible for such election.(3)The members of the committee shall elect from amongst themselves one member to be its Chairman.(4)Subject to the provisions of sub-section (1) the members of the Municipal Accounts Committee shall hold office until a new committee is constituted.(5)[ The Municipal Accounts Committee shall consider the report of the auditor, appointed under Section 129, in respect of accounts of the Corporation and submit the same to the Corporation along with its views.] [Substituted by C.G. Act No. 15 of 2004, dated 2.1.2005.](6)[***] [Omitted by C.G. Act No. 15 of 2004, dated 2.1.2005.](7)The manner of transaction of business of the Municipal Accounts Committee shall be such as may be prescribed.
