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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(2)A statement of arrears shall be submitted every quarter to the General Administration Committee explaining the cause of delay against each item after personal verification by the Chief Executive Officer. It shall be the duty of the General Administration Committee to see that no item is unnecessary kept outstanding for long time.