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State of Odisha - Section

Section 21 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995

21. Interpretation.

- If any question arises relating to the interpretation of any of the provisions of these rules, the matter shall be referred to the State Government in the Finance Department for decision.Appendix I[See Rule 15]Procedure for Departmental Examination of Members of the Orissa Subordinate Finance Service (Local Fund Audit)
(1)The Examiner of Local Fund Accounts shall be responsible for the conduct of the Departmental Examination.
(2)The following syllabus is prescribed for the examination.Paper I- Accountancy, Book-Keeping And Government AuditThis paper will test a candidate's knowledge of the fundamental principles on the above subjects.Books Recommended For Study