Section 6 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
6. Waivers/ write-off.
- No amount due to a Janpad Panchayat shall be left outstanding without sufficient reason and where such dues appears to be irrecoverable, prior sanction of the competent authority, as per the rules, shall be obtained for their adjustment, remission, reduction of demand or write-of. Similarly, where any property or stock is to be adjusted or to be written-off prior permission of the competent authority shall he obtained.
