Section 119 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
119. Audit Report.
(1)The Audit Authority, as a result of its audit, shall prepare an audit report on the annual accounts of the Panchayat Samiti and the Zila Parishad, which shall be appended to their annual accounts The Audit Report shall inter alia bring out the true financial picture as on the last working day of the financial year to which it pertains. This Audit Report, along with annual accounts of the Panchayat Samiti or the Zila Parishad, shall be placed before the Panchayat Samiti or the Zila Parishad, as the case may be, for such action as may be deemed necessary by them.(2)The annual accounts of the Panchayat Samiti and the Zila Panshad, as the case may be, and audit report thereon shall be examined and discussed by the Finance, Audit and Planning committee constituted by Panchayat Samiti or the Zila Parishad, as the case may be, for the purpose under section 134 and 184 of the Act.
