In order to ensure expeditious disposal of Draft paras, the Government in the Finance Department issued a joint Executive and Accounts procedure vide letter No. 7879/T-14(139)F()/55, dated 10- 10 1956 according to which Governments acceptance to the facts stated in the paras should be communicated to the office of the Accountant General, within a period of 8 weeks. But it has been observed that inspite of repeated reminders the fact and reports on the paras are not authorised this office to Government. As a result of this even very ordinary irregularities which can be finally decided by correspondence are included in the audit reports.It is therefore, enjoined upon all the subordinate officers that a period of three weeks is fixed for furnishing the detailed reports on the draft paras from the date of receipt of communications from the Accountant General or from this office and reply should reach this office within aforesaid period positively. Non-compliance of these orders will be considered as disobedience and will be dealt with accordingly.
