Section 102 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
102. Municipal accounts.
(1)Accounts of the receipts and disbursements of every Council shall be kept in accordance with the rules contained in the Municipal Accounts Code prescribed by the State Government and shall be placed before the Council in the prescribed manner.(2)After the end of each official year the Chief Officer shall arrange to get prepared, and if so required by Section 104 get audited by the Municipal Auditor, the accounts, of the Council for the year and shall place them before the Council not later than the 30th day of June of the following year.(3)An abstract of the annual accounts as passed by the Council showing the receipts and disbursements of the municipal fund under each head of receipt and disbursement, the charges for establishment, the balance, if any, of the fund remaining unspent, and such other information as may be required by the State Government shall be forwarded by the Council to the Director, not later than the 31st day of July of the next financial year.
