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State of Madhya Pradesh - Section

Section 67 in The M.P. Zila Panchayats (Accounts) Rules, 1999

67. Approval of Annual Accounts.

- The Chief Executive Officer of the Zila Panchayat or in his absence, such other person as may be authorised in this behalf by the General Administration Committee, shall prepare the annual accounts as prescribed in Rules 14, 65 and 66 and pledged before the General Administration Committee, for consideration and approval, by 30th day of May each year. The Annual Accounts shall be accompanied by Administration Report on the activities of the Zila Panchayat for the year. The Administration Report shall contain such information as may be prescribed in this regard.