Section 6 in The M.P. Zila Panchayats (Accounts) Rules, 1999
6. Waivers/write-off.
- No amount due to a Zila 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-off. Similarly, where any property or stock is to be adjusted or to be write-off, prior permission of the competent authority shall be obtained.
