Section 209(3) in The Delhi Municipal Corporation Act, 1957
(3)The powers of the Municipal Cheif Auditor with regard to the disapproval of, and the procedure with regard to the settlement of objections to, expenditure from the revenues of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be such as may be prescribed by the Standing Committee in consultation with the Municipal Chief Auditor and with the approval of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
