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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Jharkhand - Subsection

Section 209(5) in Civil Court Rules of the High Court of Judicature at Patna

(5)The audit report as finally approved will be signed by the Examiner of
Local Accounts and copies will be sent by him to the| ReceiverCommon ManagerGuardian| of the
estate, to the presiding Officer of the Court concerned, to the Registrar of the High Court of Judicature and to the Secretary to Government in the Judicial Department.
(6) On receipt of the audit report the| ReceiverCommon ManagerGuardian| must take steps
to remove the objections mentioned therein and should submit his reply to the Examiner of Local Accounts through the Court within one month.His reply to the audit report showing the action which has been taken on it must be sent in duplicate. A tabular form should be adopted providing separate columns for the record against each item or paragraph of the audit report of-
(i) the reply and explanation of the| ReceiverCommon Manager,Guardian|
(ii)the remarks of the Examiner, and
(iii)the final order of the Court.
If the Examiner remains unsatisfied with the reply offered to any point raised in audit he will forward one copy with his remarks to the Court for consideration and the orders of the latter will be final, subject to appeal and the superintendence of the High Court.