Section 23(1) in Gauhati Municipal Corporation Act, 1971
(1)The Standing Committee dealing with finance and taxation, etc. (hereinafter referred to as the Standing Finance Committee) in addition to the powers, duties and function determined under the regulations referred to in Section 22 -(a)Shall supervise the utilisation of the budget grants;(b)Shall have access to the accounts of the Corporation and may require the Commissioner to furnish any explanation which it considers to be necessary as to the receipts and expenditure of the Municipal Fund;(c)May conduct a monthly audit of the Municipal accounts and shall be bound to check the monthly abstract of receipts and disbursements for the preceding month as furnished by the Commissioner;(d)May recommend to the Corporation the writing off of the amount of any loss of or of any depreciation caused to Municipal property which appears to the Committee to be irrecoverable.
