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State of Maharashtra - Section

Section 131 in The Maharashtra Regional and Town Planning Act, 1966

131. Budget.

- Every Regional Board, [Special Planning Authority (other than a Special Planning Authority appointed under clause (b) sub-section (1) of section 40)] [This portion was substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 8.] or Development Authority [constituted under sub-section (2) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Sections 12, 13 and 14.] shall prepare in such form and at such time every year as may be prescribed by rules, a budget in respect of the financial year next ensuing showing the estimated receipts and expenditure of such Board of Authority and shall forward to the State Government such number of copies thereof as may be prescribed by rules.[132 . Accounts and audit of Regional Plan. [Sections 132 and 132A were substituted for section 132 by Maharashtra 6 of 1976, Section 33.]
(1)Every Regional Board shall maintain proper accounts and other relevant records and prepare annual statement of accounts including the balance sheet in such form as the State Government may by rules prescribe.
(2)The accounts of every Regional Board shall be subject to audit annually by the Chief Auditor, Local Fund Accounts of the State; and any expenditure incurred by him in connection with such audit shall be payable by that Board to the Chief Auditor.
(3)The Chief Auditor or any person appointed by him in connection with the audit of accounts of the Board shall have the same right, privilege and authority in connection with such audit as the Chief Auditor has in connection with the accounts, of local authorities; and in particular, shall have the right to demand the production of books of accounts, connected vouchers and other documents and paper and to inspect the office of the Board.
(4)The accounts of every Regional Board as certified by the Chief Auditor or any other person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the State Government.