Section 111 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
111. Internal check. [Section 209.]
- In order to exercise a proper control over the Gram Panchayat or Panchayat Samiti or Zila Parishad, as the case may be, in financial matters the Government may introduce a system of internal check and inspection of their accounts by its departmental officers. Government may depute any of its officers (hereinafter referred to as departmental officer) to carry out the work of internal check or inspection of the accounts of Gram Panchayat, Panchayat Samiti or Zila Parishads, as the case may be, in the manner and to the extent as may be deemed necessary.
