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State of Odisha - Section

Section 158 in Grama Panchayats Rules, 1968

158.

At the monthly meeting of the Grama Panchayat all accounts and statements up to the end of the previous month shall be considered and passed. The Grama Panchayat before passing the accounts may undertake such scrutiny of the accounts as it may consider necessary. A copy of the monthly account indicating the deposits in the Postal Savings Bank, Government Treasury or Sub-Treasury or any other Bank and the cash in hands of the Sarpanch and Secretary and the advances paid shall be submitted to Panchayat Samiti and the District Panchayat Officer. The Sarpanch shall after passing all the accounts by the Grama Panchayat, certify to that effect on the body of the Cash Book. The Panchayat Extension Officer shall scrutinise the accounts of the Grama Panchayat every month and bring to the notice of the proper authorities any discrepancy, irregularity, misappropriation of defalcation.