Whenever any loss of money, stores or other property by embezzlement, theft, fire or otherwise is discovered the Chairman of the Municipality shall forthwith report the fact to the Examiner of Local Accounts, Orissa and to the District Magistrate and shall after making a full enquiry with respect to such loss submit to the said officers a complete report showing the total sum of money or the value of stores of other property loss, the manner in which such loss occurred and the steps taken by him to recover the money, stores or other property lost and to punish the offender, if any.No money, stores or other property lost by embezzlement, theft, fire or otherwise shall be written off from the accounts except with the sanction of the Government ;Provided that the council shall be competent to sanction the write-off of loss of money or the value of stores or property not exceeding Rs. 500 subject to the following conditions :(1)that the loss does not disclose a defect of system the amendment of which requires the order of Government; and(2)that there has not been any serious negligence on the part of any individual officer or officers which might possibly call for disciplinary action or in respect of which action could be taken under Section 9 of the Orissa Local Fund Audit Act, 1948 (Orissa Act V of 1948).Advances
