Section 12 in The M.P. Panchayat Audit Rules, 1997
12. Settlement of objections.
- The Auditor shall discuss all items of objection raised by him either with the Sarpanch and Secretary/President and/or Chief Executive Officer, as the case may be, and settle objections on the spot, excepting such item which require further investigation. He shall certify in writing in the audit report the fact of his having discussed the objections/suggestions with the Sarpanch and/or the Up-Sarpanch or the Chief Executive Officer and the President/Vice-President, as the case may be :Provided that nothing in this rule shall apply in cases where the Sarpanch/President and/or Vice-President is involved or is suspected of being involved in any fraud or embezzlement.
