Manipur act 001 of 1985 : The Manipur Local Funds (Accounts & Audit) (Amendment) Act, 1985

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BILL NO; 16 OF 1985 THE MANIPUR LOCAL FUNDS (AECOUNTS & AUDIT) (AMENDMENT) BIflLflL, 1985

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BILL '

fu'rther to amend the Manipur Local Funds (Accounts and Audit) Act, 1976 (Ma'nipur Act 7 of 1976). BE it enacted by the Legislature of Manipur in the Thirty—sixth Year of the Republic of India as follows:—

1. (1) This Act may be called the Manipur Local Funds (Accounts 8; Audit) (Amendment) Act, 1985.

(2) It shall come into force on its publication in the official Gazette. '

2. In the Manipur Local Funds (Accounts & Audit) 'Act, 1976 (hereinafter referred to as the pr'incipal Act), for the words "Examiner of Local Fund Accounts", Wherever they occur, the words "Director ofLocal Fund Audit" shall be substituted, and such consequential amendments as to the rules of grammar may require also be made.

Shut: tifle

and Com-

mcncemen'.

Substitution

of"Director

of Local

Fund Audit"

for "Exami<

net of Local

Fund

Accounts".

1

2

*Insertion_ of 3. After Section 11 of th e principal Act, the following ffiiefm" section shall be inserted, na mely,—

"Submission 11A. The Director of Local Fund Audit

and laying shall, during each financ ial year, prepare in

of annual such form and at su ch time as may be

"reports. prescribed, an annual report giving full

accounts of its activities under th is Act

during the previous financial yea r and

copies thereof shall be forwarded t o the

State Government and the State G overn—

ment shall cause every such repor t to be

laid before the Legislature of the State

013

Manipur, as soon as may be it i s received

by the State Government"; Validation of 4. Any order m ade, thing done, or action ta ken by

'33}:r%°§:m_ the Director of Local Fund Audit in pursuance of the

mencement Government's Orders No. 2/3/84—FD(LFA)V dated 22nd 0f the AC" December, 1984 and su bsequent Orders of even numbe r.

dated the 7th January, 1985 but before the commencement

of this Act shall for all purposes be deemed to have been.

made or done or taken under t his Act, as if this Act were in force on the day on which s uch order was made, thing

was done or action was takem

3. .f

SECTIONS