Section 4 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
4. Submission of accounts for audit and payment of audit fees.
(1)The State Government may, by notification declare that the accounts of such local authority, as may be specified in the notification shall be subject to audit under this Act.(2)On the issue of a notification under sub-section (1), the accounts of the local authority specified therein shall, notwithstanding anything contained in any enactment by which such local authority is constituted or in any rules made thereunder, by subject to audit in all respects in the manner provided by or under this Act.(3)The local authority shall be liable to pay such audit fees as the State Government may, from time to time, specify in that behalf.
