Section 116 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
116. Progress Report of Pending Audit objection.
- A half yearly progress report on the settlement of pending objections shall be sent, in duplicate, by the Executive Officer or the Chief Executive Officer, as the case may be, to the Audit Authority so as to reach him not later than the end of the month following the half year to which it pertains Hie Audit Authority shall compare it with his hooks in order to ensure that no pending objection has been left out of the statement and in case there be such left out, he shall cause it to be added in the list and shall forward a copy thereof to the Government with his observations.
