Section 3(17) in The Haryana Rural Development Rules, 1987
(17)[ The record maintained by the Assessing Authority shall be audited by the Examiner Local Funds Accounts Haryana once a year, on the payment of fee fixed by the Government from time to time.] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.]
