[23rd
February 2023] Whereas, certain draft rules
to further amend the Goa Municipalities Municipal Account Code, 2007, Rules,
1970, were published as required by sub-section (3) of section 306 read with
sections 98 and 100 of the Goa Municipalities Act, 1968 (Act 7 of 1969), in the
Official Gazette, Series I No. 24 dated 15-09-2022, vide Notification No. 14/
/DMA/Notification/Audit/2022-23/2706 dated 12-09-2022 of the Department of
Urban Development, Directorate of Municipal Administration, Panaji, inviting
objections and suggestions from all persons likely to be affected thereby
within fifteen days from the date of publication of the said Notification in
the Official Gazette. And whereas the said Official
Gazette was made available to the public on 15th September, 2022; And whereas, no objections
or suggestions have been received from the public on the said draft rules by
the Government. Now, therefore, in exercise
of the powers conferred by section 306, read with section 98 and 100 of the Goa
Municipalities Act, 1968 (Act No. 7 of 1969) and all other powers enabling it
in this behalf, the Government of Goa hereby makes the following rules so as to
further amend the Goa Municipalities Municipal Account Code, 2007, namely:- (1)
These rules may be called the Goa Municipal
Account (First Amendment) Code, 2022. (2)
They shall come into force on the date of
their final publication in the Official Gazette. "(v)
The Director of Accounts or any other
person deputed by him to perform the audit under section 100 of the Act."Goa
Municipal Account (First Amendment) Code, 2022
In rule 2.3 of the Goa Municipal Account Code, 2007, after clause (iv), the
following clause shall be inserted, namely:-