Section 132A in The Maharashtra Regional and Town Planning Act, 1966
132A. Accounts and audit of Special Planning Authority and Development Authority.
(1)Every Special Planning Authority [other than a Special Planning Authority appointed under clause (b) of sub-section (1) of section 40] [These words were substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 9.] and Development Authority constituted under sub-section (2) of section 113 (hereinafter in this section collectively referred to as "the said Authorities") shall maintain books of accounts and other books in relation to its functioning under this Act in such form and in such manner as the State Government may by rules prescribe.(2)The accounts of the said Authorities shall be audited by an auditor appointed by the State Government in consultation with the Comptroller and Auditor-General of India.(3)As soon as the accounts of the said Authorities are audited, the said Authorities shall send a copy thereof together with the copy of the report of the auditor thereon to the State Government.(4)The State Government shall cause accounts of the said Authorities together with the audit report thereon forwarded to it under sub-section (3) to be laid annually before each House of the State Legislature.]
