Section 194 in The Punjab Panchayati Raj Act, 1994
194. Audit of Accounts of Zila Parishads.
- The audit of accounts of the Zila Parishad shall be carried out by such authority as may be prescribed by the State Government and a copy of the audit note shall be forwarded to the Zila Parishad within one month of the completion of the audit.(2)On receipt of the audit report referred to in sub-section (1), the Zila Parishad shall either remedy any defects or irregularities which have been pointed out in the audit and send to the State Government within three months an intimation of its having done so or shall, within the said period, supply any further explanation to the prescribed authority in regard to such defects or irregularities as it may wish to give.
