332A. [ Public disclosure of information. - (1) The Municipal Council shall maintain and publish its records to disclose the required information at quarterly intervals as mentioned below :
(a)proceedings or substance of proceedings of the Municipal Council or its Committees,(b)a directory of its officers and employees,(c)the particulars of officers, who grant concessions, permits, licenses or provide civic amenities in various departments of the Municipal Council.(d)audited financial statements of balance sheet, receipts and expenditures, annual budget, etc.,(e)the service levels provided for each of the services being provided by the Municipal Council.(f)particulars of all plaits, proposed expenditure, actual expenditure on major services provided or activities performed and reports on disbursements made,(g)details of subsidy programmes on major services provided or activities performed by the Municipal Council, and manner and criteria of identification of beneficiaries of such programmes,(h)details of programmes undertaken by the Municipal Council,(i)particulars of City Development Plans and Detailed Project Reports relating to the development of the Municipal Council,(j)the particulars of major works, values of works, time of completion and details of contract,(k)the details of Municipal Council Funds -(i)income generated and realized in the previous year under tax and non-tax heads;(ii)taxes, duties, cess and surcharge, rent, fee from property permit and licence and user charges;(iii)amounts against (ii) above, that remain uncollected;(iv)grants, loans or devolution of funds from State Government for various purposes and the position of utilization.(l)such other information as may be prescribed by the State Government.(2)Manner of disclosure shall include:(a)Newspapers,(b)Internet,(c)Notice Boards of Municipal Council,(d)issue of a Bulletin,(e)notification in Gazette,(f)any other mode as may be prescribed by the State Government.]
