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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh State Audit Rules, 2000

(2)The Auditor who audited the accounts shall prepare and submit the audit report to the Officers noted in column (2) who in turn shall approve and issue the reports to the authority noted in column (3) as mentioned in the table below.Table
S.No. Designation of the Officer Name of the Local Authority or other authority.
(1) (2) (3)
1. Regional Deputy Director/Deputy Director. Zilla Parishads, Municipal CorporationsTirumala Tirupathi Devasthanams, Urban Development authorities.Dist. Rural Development Agencies and Universities.
2. Deputy Director (Directorate) A.P. Housing Board, Hyd. A.P. Employees WelfareFund
3. Audit Officer Local Authority or other Authority other thanthose mentioned in items (1)and (2) above.
Provided that the Director may authorise any of his subordinate authorities to approve and issue reports of any Local authority or other Authorities in the manner other than that provided above.