Section 307 in Rajasthan Panchayati Raj Rules, 1996
307. Inspection of inventory.
- The inventory shall be checked by the Controlling Officer or by a responsible officer deputed by him for the purpose every six months and any loss arising out of negligence or default shall be recovered from the person concerned. A report of inspection shall be prepared and kept on record. If the inspection is carried out by an officer other than the Controlling Officer, the report shall be placed immediately after inspection before the Controlling Officer.
