The Mizoram Local Funds (Accounts and Audit) (First Amendment) Act, 2012

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973     Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XLI     Aizawl,  Monday  30.7.2012      Sravana   8,      S.E.  1934,      Issue No. 354
NOTIFICA TION
No. H. 12018/177/2006-LJD, the 25 th  July, 2012. The following Act is hereby published for
general information.
The Mizoram Local Funds (Accounts and Audit)
(First Amendment) Act, 2012. (Act No. 9 of 2012)
{Received the assent of the Governor of Mizoram on the 23rd July, 2012}
P. Singthanga,
Secretary to the Govt. of Mizoram.
An
Act
to amend the Mizoram Local Funds (Accounts and Audit) Act, 2006. (Act No. 8 of 2006) hereinafter
referred to as the Principal Act;
It is enacted by the Legislative Assembly of Mizoram in the Sixty-Third Year of the Republic of
India as follows :-
1. Short title and commencement - (1) This Act may be called the Mizoram Local Funds
(Accounts and Audit) (First Amendment) Act, 2012.
(2) It shall come into force from the date of its publication
in the Official Gazette.
2. Amendment of Section 3 - In Section 3 of the Principal Act for the word, ‘be’ in between
the words, ‘may’ and ‘notification’ shall be substituted by the
word, ‘by’.
3. Amendment of Section 5 - In Section 5 of the Principal Act, for the word, ‘an’ in between
the words, ‘examine’ and ‘audit’ shall be substituted by the
word, ‘and’.
- 2 -Ex-354/2012
4. Amendment of Section 6 - In Section 6 of the Principal Act, for the word, ‘Sec’ in between
the words, ‘in’ and ‘the’ shall be substituted by the word, ‘Sec. 5’.
5. Amendment of Section 9 - In Section 9 of the Principal Act, the word, ‘he’ in between
the words, ‘who’ and ‘in’ shall stand deleted.
6. Amendment of Section 10 - (1) In clause (b) sub-section (2) of Section 10 of the Principal
Act, for the word, ‘surcharge’ in between the words, ‘be’
and ‘on’ shall be substituted by the word, ‘surcharged’.
(2) In sub-section (4) of Section 10 of the Principal Act,
for the word, ‘sel’ in between the words ‘forms’ and
‘forth’ shall be substituted by the word, ‘set’.
7. Amendment of Section 12 - In Section 12 of the Principal Act, for the word, ‘forwith’ in
between the words, ‘be’ and ‘paid’ shall be substituted by the
word, ‘forthwith’.
8. Amendment of Section 16 - In sub-section (3) of Section 16 of the Principal Act, for the
word, ‘total a period’ in between the words, ‘for’ and ‘of’
shall be substituted by the words ‘a total period’.
9. Amendment of Principal Act - In the Principal Act, the nomenclature, ‘Examiner of Local
Fund Accounts’, wherever it occurs, shall be substituted by
the nomenclature, ‘Director of Local Fund Audit’.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/500

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