Section 50 in Jharkhand Agricultural Produce Markets Act, 2000
50. Audit of the accounts of Market Committee.
- The accounts of a Market Committee shall be subject to audit under the [Jharkhand and Orissa Local Fund Audit Act, 1925 [Part II] (B. & O. Act II of 1925)] [Substituted for 'Bihar and Orissa' by Jharkhand Notification (Adoption Notification) No. 5-01/2001/10F dated 29.3.2001 [Jharkhand Gazette (extraordinary) dated 31.3.2001]], and for the purpose of the said Act. the Committee shall be deemed to be a local authority whose accounts has been declared by the Jharkhand Government to be subject to audit under section 3 of the said Act and the Market Committee Fund shall be deemed to be a local fund.
