99A. [ Audit by Comptroller and Auditor General of India. [Section 99A Inserted 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.]
(1)The accounts of the Municipalities shall be audited by the Comptroller and Auditor General of India in accordance with the provisions of the Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Act, 1971(Central Act No. 56 of 1971).(2)Notwithstanding anything contained in this Act, the State Government shall also entrust the Comptroller and Auditor General of India with the technical guidance and supervision over the audit of the municipal accounts.(3)The State Government shall cause the audit report under the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of 1954) along with Annual Technical Inspection report of the Comptroller and Auditor General of India on the technical guidance and supervision as referred to in sub-section (2) to be laid before the State Legislature.]
