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State of Madhya Pradesh - Section
Section 49 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
49. [ Gwalior Vyapar Mela. [Inserted by Notification No. F-l(A)2-93-R-3-JV, dated 10-11-1993]
Rate of the audit fees of this body would be according to those fixed by the Government from time to time.]NotificationNotification. No. F-1(C)-16-97-E-IV, dated the 30th November, 1998, Published in M.P. Rajpatra, Part I dated 18-12-1998. - In exercise of the powers conferred by sub-section (4) of Section 3 of the Madhya Pradesh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (No. 43 of 19730, the State Government hereby confers the powers upon the officer specified in column (2) of the Table below, the powers of the Director under Sections 10 and 11 of the said Adhiniyam as specified in column (3) of the said table, namely :-| (1) | (2) | (3) |
| 1. | Assistant Director, Local Fund Audit, MadhyaPradesh | Final disposal of surcharge cases involvinglosses upto Rs. 1,000 (Rupees Ten thousand) |
| 2. | Deputy Director, Local Fund Audit, MadhyaPradesh | Final disposal of surcharge cases involvinglosses exceeding upto Rs. 10,000 (Rupees Fifty thousand) but notexceeding Rs. 50,000/-(Rupces Fifty thousand) |
| 3. | Joint Director, Local Fund Audit, Madhya Pradesh | Final disposal of surcharge cases involvinglosses exceeding upto Rs. 50,000 (Rupees Fifty thousand) but notexceeding Rs. 1,00,000/-(Rupees One lac) |
| 4 | Director, Local Fund Audit, Madhya Pradesh | Final disposal of surcharge cases involvinglosses exceeding Rs. 1,00,000 (Rupees One lac) |