Section 8A in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
8A. [ [Added by C.G. Act No. 9 of 2011, dated 26.4.2011.]
(1)The Annual Report of the Director, Local Fund Audit, in relation to the Audit of the following Local Bodies, referred to in Schedule of Section 4 (1) of the said Adhiniyam-(1)All Municipal Corporations,(2)All Municipal Councils,(3)All Nagar Panchayats,(4)All Zila Panchayats,(5)All Janpad Panchayats,(6)All Gram Panchayats,shall be submitted to the State Government (Finance Department).(2)The State Government (Finance Department) shall cause, the Annual Report as soon as after it is received by it under sub-section (1) to be laid, before the State Legislature.]
