93. Placing of audited accounts before Municipality.
(1)The Chief Municipal Officer shall place the audited financial statement, the balance sheet and the report of the Auditor and his comments along with Test Audit Report of the [Examiner of Local Accounts] [Substituted 'C & AG' by Bihar Act No. 7 of 2011, dated 27.5.2011.] thereon before the Empowered Standing Committee which, after the examination thereof, shall place them before the Municipality with its comments, if any(2)The Chief Municipal Officer shall remedy any defect that has been pointed out by the Auditor in his report.
