Section 332(3) in Rajasthan Municipalities Act, 2009
(3)In addition to any duties imposed upon or delegated to him by or under this Act, a Chief Municipal Officer [*****] [Deleted vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011. Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011] shall, subject to the [overall control of the Chairperson and general or special orders of the State Government in this behalf] [Substituted 'overall control of the Municipality' by Act No. 31 of 2017, dated 18.5.2017.]-(a)watch over the financial and executive municipal administration of the Municipality,(b)take prompt steps to remove any defect or irregularity brought to his notice in the course of the audit of the municipal accounts or pointed out in the audit report,(c)report all cases of fraud, embezzlement, theft or loss of municipal money or property,(d)supply any return, statement, account or report or any other document in his charge or a copy thereof requisitioned by the Corporation or Council or Board, and(e)make an explanation in regard to subject under discussion at a meeting thereof but not vote 'upon' or make any proposition thereat.
