Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Sthaniya Nidhi Sampariksha (Sanshodhan) Adhiniyam, 2003 14 of 2003 [06 June 2003] CONTENTS 1. Short Title 2. Commencement 3. Amendment Of Section 2 4. Substitution Of New Section For Section 3 5. Amendment In Section 10 6. Amendment Of Section 12 7. Amendment In Section 13 8. Amendment Of Section 14 Chhattisgarh Sthaniya Nidhi Sampariksha (Sanshodhan) Adhiniyam, 2003 14 of 2003 [06 June 2003] An Act further to amend the Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973. Be it enacted by the Chhattisgarh Legislature in the Fifty-fourth Year of the Republic of India as follows:-- ** Published in the C.G. Rajpatra (Asadharan) dated 6-6- 2003 Pages 282(2-4). 1. Short Title :- This Act may be called the Chhattisgarh Sthaniya Nidhi Sampariksha (Sanshodhan) Adhiniyam, 2003. 2. Commencement :- This Act will apply to the whole of the State of Chhattisgarh and shall come into force from the date of its publication in the Gazette. 3. Amendment Of Section 2 :- (1) The words "Notified Area Committee" appearing in sub-section (e) of section 2 of the Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (43 of 1973) (hereinafter referred to as the Principal Act) shall be omitted. (2) The words "or a Notified Area Committee" in proviso (ii) of sub- clause (g) of section 2 of the Principal Act shall be omitted. (3) The words "Nagar Panchayat" shall be added after the words "Nagar Palika Parishad" of sub-clause (e) of section 2 of the Principal Act. (4) After proviso (iii) of sub-clause (g) of section 2 of the Principal Act, following shall be inserted (iii-a) in case of a "Nagar Panchayat--the President". (5) In proviso (vi) of sub-clause (g) of section 2 of the Principal Act, the words "the Chairman" shall be substituted by the words "the President". 4. Substitution Of New Section For Section 3 :- Section 3 of the Principal Act shall be substituted by the following section, namely:-- Section 3. (1) There may be appointed a person to be Director, Local Fund Audit and Additional Director, Local Fund Audit and the following category of officers to assist him, namely:-- (a) Joint Director, Local Fund Audit; (b) Deputy Director, Local Fund Audit; (c) Assistant Director, Local Fund Audit; (d) Senior Auditor, Local Fund Audit; (e) Assistant Auditor, Local Fund Audit; (f) Chartered Accountants, as appointed under sub-section (5) of section 3. (2) The Director, Additional Director, Joint Director, Deputy Director and the Assistant Director, Local Fund Audit shall be appointed by the State Government and the other officers referred to in sub- section (1) shall be appointed by the State Government or such authority as it may direct. (3) The officers appointed under sub-section (2) shall, within such areas as the appointing authority may specify, exercise such powers and perform such duties as may be conferred upon or assigned to him by or under this Act. (4) The State Government may, by notification confer upon any officer not below the rank of an Assistant Director of the Local Fund Audit all or any of the powers of the Director under section 8, 9, 10 and 11 subject to such restrictions and conditions as may be prescribed. (5) The Director shall appoint Chartered Accountants referred to in clause (f) of sub-section (1) of section 3, from the panel, approved by the State Government every year. (6) The Director shall pay remuneration to the Chartered Accountant for the audit conducted by them as per the rates prescribed by the State Government. (7) The Chartered Accountants shall exercise such powers as may be conferred upon and perform such duties as may be assigned to them, by the State Government under the provisions of the Principal Act. 5. Amendment In Section 10 :- (1) The words "Notified Area Committee" in explanation (ii) of sub- section (1-a) of section 10 of the Principal Act, shall be substituted by the words "Nagar Panchayat". (2) The words "Secretary" in clause (iv-c) of explanation of sub- section (1-a) of section 10 of the Principal Act, shall be substituted by the word "Chief Executive Officer". (3) The words "Commissioner" shall be substituted by the words "State Government" in sub-section (3) and (4) of section 10 of the Principal Act 6. Amendment Of Section 12 :- For the word "Commissioner" in clause (c) of sub-section (1) of section 12 of the Principal Act shall be substituted by the words "Board of Revenue". 7. Amendment In Section 13 :- (1) The words "or the Commissioner" and "or commissioner" in section 13 of the Principal Act, shall be omitted. (2) For the word "Commissioner" in sub-section (ii) of section 13 of the Principal Act, the word "Board of Revenue" shall be substituted. (3) Sub-section (iii) of section 13 of the Principal Act, shall be omitted. 8. Amendment Of Section 14 :- In Section 14 of the Principal Act, the word "commissioner" shall be omitted.