Section 6 in The M.P. Sthaniya Nidhi Sampariksha Niyam, 1974
6. Report of non-compliance with requisition.
- If a requisition under clause (a), or a requisition to a salaried servant of a local authority under clause (b) of sub-section (1) of Section 6 is not complied with within the period specified in the requisition, the Auditor shall report the failure to the Principal Officer and if the requisition is not than complied with within the next three days thereafter, he shall send the papers to the Collector with a brief statement of facts for further action. A report of non-compliance with a requisition under clause (c) of sub-section (1) of Section 6 shall likewise be made to the Collector. A copy of such communication shall be forwarded simultaneously to the Director.
