Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(3)If the person to whom a copy of the order is furnished under sub-section (1) refused to receive it, he shall be deemed to have duly received it on the day on which the copy was refused by him that the powers under section 10 and 11 of the Adhiniyam vested in the Director, shall also be exercised by the Deputy Directors and Assistant Directors as well to the following: -
(1) (2) (3)
1. Assistant Director, Local Fund Audit, Chhattisgarh. Final disposal of surcharge cases involving losses up to Rs. 3,000.
2. Deputy Director, Local Fund Audit, Chhattisgarh. Final disposal of surcharge cases involving losses exceeding Rs. 3,000. But not exceeding Rs. 5,000.
3. Director, Local Fund Audit, Chhattisgarh. Final disposal of surcharge cases involving losses exceeding Rs. 5,000.