Section 4 in The M.P. Sthaniya Nidhi Sampariksha Niyam, 1974
4. Manner of making requisitions under Section 6.
(1)A requisition under clause (a) of sub-section (1) of Section 6 for the production of a document shall be addressed to the Chief Municipal Officer or the Chief Executive Officer or the Secretary or the Principal Executive Officer or the local authority. A requisition under clause (b) of the said sub-section for personal appearance addressed to a salaried servant of the local authority, if the addressee is not the Chief Municipal Officer or the Chief Executive Officer or the Secretary or the Principal Executive Officer of the local authority concerned shall be sent through the Chief Municipal Officer or type Chief Executive Officer or the Secretary or the Principal Executive Officer of the local authority, as the case may be. A requisition Under clause (c) of the said sub-section calling for an explanation shall be made in the form of a letter of which a copy shall be retained by the Auditor.(2)Every requisition under Section 6 shall be signed and dated by the auditor who shall specify a reasonable period not being less than three days, within which it shall be complied with.
