Section 19 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats
19. The accounts of the Zilla Panchayats shall be audited by such officer as may be authorised by the Comptroller and Auditor General of India, as envisaged in Section 194 of the Goa Panchayat Raj Act, 1994. The Director of Accounts or such other officer authorised by him may also carry out inspections of the accounts of the Zilla Panchayats at the request of the Director of Panchayats.
