Sikkim Panchayat (Amendment) Act, 2004*
| [Sikkim Act No. 3 of 2004] | [4th October, 2004] |
An Act further to amend the Sikkim Panchayat Act, 1993
Be it enacted by the legislature of Sikkim in the Fifty-fifth year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th day of October, 2004 and published in the Sikkim Government Gazette, Extraordinary, No. 3/LD/2004, Dated: 15.10.2004
1. Short title and commencement.- (1) This Act may be called the Sikkim Panchayat (Amendment) Act.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. Amendment of Section 48.- In the Sikkim Panchayat Act, 1993 (hereinafter referred to as the said Act), in section 48 after sub-section (2) the following sub-section shall be inserted, namely:-
(3) The Comptroller and Auditor General of India Shall audit the accounts of the Gram Panchayat as soon as may be after the end of each financial year in the manner provided under Chapter IX of this Act".
"3. Amendment of Section 86.- In the said Act, for section 86, the following shall be substituted, namely:-
"(86) The accounts of the fund of a Gram Panchayat or Zilla Panchayat shall be examined and audited by the auditors appointed under sub-section (2) and sub-section (3) of section 48 at such manner as may be prescribed".