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State of Madhya Pradesh - Section

Section 63 in The M.P. Gram Panchayats (Accounts) Rules, 1999

63. Approval of Annual Accounts.

- The Secretary of the Panchayat or in his absence, such other persons as may be authorised in this behalf, by the General Administration Committee, shall prepare the annual accounts as prescribed in Rule 62 and place before the General Administration Committee, for consideration and approval, by 30th day of April each year. The annual accounts shall be accompanied by Administrative Report on the activities of the Panchayat for the year. The report shall contain such information as may be prescribed in this regard.