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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4)(a) in Andhra Pradesh State Audit Rules, 2000

(a)auditor may disallow every item contrary to law and surcharge the same on the person making or authorising the making of the illegal payments and may charge against any person responsible therefor, the amount of any deficiency, loss or unprofitable outlay incurred by the negligence or misconduct of the person or of any sum which ought to have been, but is not, brought to account, by that person and shall in every case, certify the amount due from such person, and cause to serve his decision to surcharge in the form of surcharge Certificate by Registered Post with Acknowledgement due, to the person against whom it was made.