Section 107 in The Maharashtra Municipal Corporations Act, 1949
107. Application of sections 105 and 106 to accounts of Transport Fund. - Sections 105 and 106 shall apply to the accounts of the Transport Fund as if -
(i)for the words "Standing Committee" wherever they occur, the words "Transport Committee" and for the word "Commissioner" wherever it occurs, the words "Transport Manager" have been substituted, and(ii)for the figures "94" in sub-section (4) of section 106, the figures "362" had been substituted.[107A. Power of State Government to require audit by Director, Local Fund Accounts Audit - (1) The State Government shall cause the annual accounts of the Corporation, including the accounts of the Transport Undertaking, if any, to be audited by the Director, Local Fund Accounts Audit. On receipt of the report from the Director, Local Fund Accounts Audit of such audit, the State Government shall forward it to the Commissioner. The Commissioner shall cause, the report of such audit to be laid before the General Body of the Corporation within three months from the date of its receipt. The Commissioner shall, thereafter, take further necessary action on the report as per the provisions of the Maharashtra Local Fund Audit Act.]
