(1)The Accounts of the University shall, once at least in every year and at intervals of not more than fifteen months, be audited by the Examiner of Local Funds Accounts, Manipur or any person authorised by him in this behalf.(2)The accounts, when audited shall be published by the Syndicate in the Manipur Gazette, and a copy of the accounts together with the audit report shall be submitted by the Registrar to the Chancellor and to the Senate.(3)The audited accounts and the annual financial estimates of the University shall be considered by the Senate at its annual meeting, and the Senate may pass resolution thereon and communicate them to the Syndicate.(4)If the Government so directs the Registrar shall make the audited accounts and the annual report of the University available to the Government so that they may be placed before the State Legislature.
