(1)The annual budget of the Lokayukta for every financial year shall be prepared by the Secretary or such other officer of the Lokayukta as may be authorised by the Secretary in this behalf.(2)The annual Budget duly approved by the Lokayukta shall be submitted by the Secretary to the State Government by such date as may be specified from time to time by the State Government.(3)The Budget shall be signed and authenticated by the Secretary.(4)The Secretary shall supervise the maintenance of the accounts of the Lokayukta, the compilation of financial statement and return and shall also ensure that all accounts, books connected vouchers and other documents and papers of the Lokayukta required by the Audit Officer for the purpose of auditing the accounts of the Lokayukta are placed at the disposal of that officer.(5)The accounts of the Lokayukta shall be maintained in the forms prescribed for maintenance of the State Government accounts.(6)The annual statements of accounts shall be signed and authenticated by the Secretary.(7)The annual statement of account shall be submitted to the Audit Officer on or before the 30th of June following the year to which the accounts relate and Audit Officer shall audit the accounts of the Lokayukta and report thereon.(8)The Lokayukta shall, within thirty days of receipt of Audit Report, remedy any defect or irregularity pointed out therein and report to the State Government and the Audit Officer about the action taken by it thereon.
