Section 37 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
37. Annual accounts and budget. -
(1)As soon as may be after the close of a [financial year] [Words substituted by W. B. Act 31 of 1981.] the accounts of the University for that [financial year] [Words substituted by W. B. Act 31 of 1981.] shall be audited by an auditor appointed by the State Government or in such other manner as the State Government may direct.(2)The University shall consider the audited annual accounts at a meeting and may take such action thereon as it thinks fit.(3)[ The budget for each year and the latest audited accounts be presented to and considered by the University at a meeting convened for the purpose] [Sub-section (3) originally substituted by W.B. Act 31 of 1981, thereafter again Substituted by W.B. Act 8 of 1986 w.e.f. 20.07.1981.].(4)[ The budget of the University showing the receipt and expenditure of the University on different accounts for a financial year shall be submitted to the State Government for approval at least four months before the beginning of such financial year in such form as may be specified by the State Government] [Sub-section (4) substituted by W. B. Act 31 of 1981.].(5)[ The State Government shall, within fifteen days of commencement of the financial year to which the budget relates, communicate its approval or otherwise of the budget to the University] [Sub-sections (5) to (7) substituted by W. B. Act 31 of 1981.]:Provided that the State Government shall, from time to time, release grants to the University to incur expenditure till the budget is approved.(6)[ Notwithstanding anything to the contrary contained in this Act, the University shall not, except with the prior approval of the State Government, incur any expenditure on any account in excess of the amount specified in the budget on that account] [Sub-sections (5) to (7) substituted by W. B. Act 31 of 1981.].(7)[The University shall have a continuous internal audit, and the report of such audit shall be submitted to the State Government as soon as possible after the end of every financial year] [Sub-sections (5) to (7) substituted by W. B. Act 31 of 1981.].
