The Manipur Local Funds (Accounts & Audit) (Amendment) Act, 1985

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”.
2
*Insertion_ of 3. After Section 11 of the principal Act, the following
ffiiefm" section shall be inserted, namely,—
“Submission 11A. The Director of Local Fund Audit
and laying shall, during each financial year, prepare in
of annual such form and at such time as may be
"reports. prescribed, an annual report giving full
accounts of its activities under this Act
during the previous financial year and
copies thereof shall be forwarded to the
State Government and the State Govern—
ment shall cause every such report to be
laid before the Legislature of the State 013
Manipur, as soon as may be it is received
by the State Government”;
Validation of 4. Any order made, thing done, or action taken 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 subsequent Orders of even number.
dated the 7th J anuary, 1985 but before the commencement
of this Act shall for all purposes be deemed to have been.
made or done or taken under this Act, as if this Act were
in force on the day on which such order was made, thing
was done or action was takem 3. .f

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