Section 2 in Andhra Pradesh Panchayat Raj Officers delegation of Powers Rules, 2000
2. Authorisation by the Government.
(a)The Government authorize the Commissioner of Panchayat Raj to inspect all Zilla Parishads once in a Calender year and submit copies of inspection notes for review by Government.(b)The Financial Commissioner, Panchayat Raj Department, the Chief Accounts Officers of the Office of the Commissioner, Panchayat Raj shall be competent to inspect the accounts wing of the Zilla Parishads, accounts wing of executive engineer, Panchayat Raj and Mandal Parishad Offices. Copies of notes of inspection shall be submitted to the Government by Financial Commissioner and to Commissioner, Panchayat Raj by the Accounts Officer through the Office of the Commissioner, Panchayat Raj and Rural Employment.(c)The Executive Authority concerned shall submit replies to the inspection reports within two (2) months from the date of receipt of inspection report duly rectifying the defects.(d)A special report shall be prepared and submitted to the Commissioner, Panchyat Raj, if any major financial irregularity, loss wastage or financial impropriety noticed by them. Before submission of the said report the view of the Chief Executive Officer or Mandal Parishad Development Officer or Executive Engineer should be obtained in writing.
