Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(c) in The Rajasthan Local Fund Audit Act, 1954

(c)[ "Audit" includes Special Audit, Pre-Audit, Concurrent Audit, Post Audit including Detailed Audit and Test Audit; [Substituted by Rajasthan Act No. 17 of 1987.]
(i)"Special Audit" means an audit of accounts pertaining to a specified item of series of items requiring through examination;
(ii)"Pre-Audit" means audit before payment, withdrawal or adjustment out of a local fund;
(iii)"Concurrent Audit", means audit on the spot, either simultaneously with or soon after the making of payment, withdrawal or adjustment out of a Local Fund; and
(iv)"Post Audit" means audit after making of payment, withdrawal or adjustment out of a local fund, which is not Concurrent Audit but includes Detailed Audit which means an audit of accounts for the whole year and Test Audit which means an audit of a certain period selected at random by the Director or any other authority empowered by him];