Section 266(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)[ Notwithstanding anything contained in sub-Section (1), every local body shall engage Chartered Accountants from out of the panels of Chartered Accountants made by the Director of State Audit to get audited of the accounts maintained under sub-Section (1) and for speedy finalisation of their accounts:Provided that every Sarpanch of a Gram Panchayat shall have to close the accounts of the Gram Panchayat and get them audited before the end of third quarter of the succeeding financial year.] [Added by Section 11 of Act No. 22 of 2002.]
