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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(5)(b) in Uttarakhand Audit Act, 2012

(b)For the purpose of establishing co-ordination in audit work, audit committees shall be constituted at the Chief Secretary, Administrative Department and Head of the Department level. The meeting of these committees shall be held regularly and audit reports received shall be reviewed. Special attention shall be given to the important matters like misappropriation of Government money, defalcation and fraud so that the guilty are timely punished;