Section 252 in Rajasthan Panchayati Raj Rules, 1996
252. Compliance of Audit Reports.
(1)Compliance of the audit reports sent by the Director, Local Fund Audit shall be made in accordance with the procedure laid down in Rule 28 of the Rajasthan Local Fund Audit Rules, 1955.(2)Chief Executive Officer and Chief Accounts Officer, Zila Parishad shall review the progress of compliance of audit reports every quarter in the presence of Deputy Director Local Fund Audit posted at regional head quarters and take all steps to get them complied on campaign basis.(3)Chief Executive Office shall specifically review the paras indicating embezzlement, loss of revenue, over payments, wrong payments etc., and initiate department action or criminal proceedings against defaulters.(4)All efforts shall be made by Chief Executive Officer and Vikas Adhikaris for recovery of loss of revenue pointed out in audit reports.
