Section 6A in The Punjab Rural Development Act, 1987
6A. [ Audit of Fund. [Inserted by Punjab Act No. 16 of 2016, dated 4.5.2016.]
- Subject to the control of the Secretary to Government of Punjab, Department of Finance, who shall be the final audit authority, the accounts of the Fund shall be audited, as far as possible once in a year or half yearly, as the Government may direct, by or under the orders of the Examiner, Local Fund Accounts, Punjab.]
