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State of Odisha - Section

Section 170 in Grama Panchayats Rules, 1968

170.

(1)On receipt of the report of loss, the Examiner of Local Accounts will consider whether he shall direct an audit to be made with a view to taking action under Section 9 of the Local Fund Audit Act, 1948.
(2)Government may, suo motu or on receiving complaint from any party, direct special audit of the Grama Panchayat.