Section 114 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
114. Disposal of inspection reports.
- The Executive Officer or the Chief Executive Officer, as the case may be, shall attend to the Inspection Report and the statement of minor objections promptly, but in no ease delay dispatch of reply to the Audit Authority beyond the period of six weeks in the case of an Inspection Report and one month in the ease of objection statement from the date of its receipt. A copy of the reply to the Inspection Report shall be forwarded to the Audit Authority as well as to the authorities to whom the Inspection Report has been issued for keeping a watch on the progress of their clearance.
