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State of Madhya Pradesh - Section

Section 8 in The M.P. Panchayat Audit Rules, 1997

8. Notice of commencement of audit.

- The auditor shall give to the Sarpanch/President/chief Executive Officer not less than one week's notice in writing of the date on which he proposes to commence the audit :Provided that the auditor may, for special reasons to be recorded in writing, give notice of less than seven days for the audit or commence audit without any notice on the authority of the Director of Panchayat or the Commissioner of the Division or the Collector.