Section 129 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
129. Audit of Panchayats.
(1)There shall be a separate and independent Audit Organization under the control of the State Government to perform audit of accounts of Panchayats.(2)The Audit Organization shall consist of such officers and servants, to be appointed by the State Government, as the State Government may deem fit from time to time.(3)The manner of audit of Panchayat accounts, payment of audit fees and action on such audit reports shall be such as may be prescribed.
