Section 103 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
103. Disposal of audit repart report. [Sections 43, 105 and 154.]
- The Sarpanch, Executive Officer or Chief Executive Officer, as the case may be, shall attend to the audit report and the statement of minor objections promptly, but in no case delay the despatch of reply to the auditor beyond one and half month in the case of audit report of Gram Panchayat and Panchayat Samiti and three months in the case of audit report of Zila Parishad and two weeks in the case of objection statement from the date of its receipt. A copy of the reply to the audit report duly approved by the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, shall be forwarded to the Auditor as well as to the authorities to whom the audit report has been issued under rule 102 for keeping a watch on the progress of their clearance.
