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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in Kerala Local Fund Audit Rules, 1996

(2)On receipt of the proposals for charge/surcharge proceedings from the officer authorised to issue the audit report, the Director shall as early as practicable but before the completion of four months from the date of receipt of such proposals, issue, charge /surcharge notices to the officer(s) held responsible for the losses detected by the auditors.