Section 3 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
3. Appointment of audit authorities and other officers.
(1)There may be a appointed a person to Director, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.], and the following category of officers to assist him, namely :-(a)Deputy Director, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.];(b)Assistant Director, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.];(c)Senior Auditor, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.]; and(d)Assistant Auditor, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.];(2)The Director, the Deputy Director, and the Assistant Director, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.], shall be appointed by the State Government and the other officers referred to in sub-section (1) shall be appointed by the State Government as it may direct.(3)The person appointed under sub-section (2) shall within such areas as the Appointing Authority may specify, exercise such powers and perform duties as may be conferred or imposed on him by or under this Act.(4)[ The State Government may, by notification, confer upon any officer not below the rank of an Assistant Director of Local Fund Audit all or any of the powers of the Director under Sections 8, 9, 10 and 11 subject to such restrictions and conditions as may be specified in the notification.] [Substituted by M.P. Act No. 20 of 1979.]
