Section 121 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
121. Payment of audit fee.
- The Panchayat Samiti or the Zila Parishad as the case may be, shall pay to the Audit Authority the cost of audit, unless otherwise ordered by the Government, for conducting the audit of their accounts. The cost of audit shall be determined by the Government in consultation with the Audit Authority, form time to time(2)The audit fee may be paid by the Panchayat Samiti or the Zila Parishad into the Bank or Treasury by crediting the amount under the appropriate head:Provided that the Audit Authority may direct the Bank or the Treasury where the Panchayati Samiti Fund or the Zila Parishad Fund, as the case may be, is kept, to transfer to the account of the Government the amount of audit fee due from the Panchayat Samiti or the Zila Parishad.
