Section 48 in The M.P. Vishwavidyalaya Adhiniyam, 1973
48. Audit of Accounts.
(1)The accounts of University shall at least once every year at intervals of not more than fifteen months be audited by the Examiner of Local Fund Accounts of the State.[(1-a) Notwithstanding anything contained in sub-section (1), the Accountant General, Madhya-Pradesh may, with the previous approval of the Governor, audit all receipts and expenditures of any University established under this Act, where the grant or loan to such University from the Consolidated Fund of the State, in a financial year is not less than rupees one crore.(1-b) Where the receipts and expenditure of an; University is, by virtue of the fulfilment of the condition specified in sub-section (1-a), audited by the Accountant General, Madhya Pradesh in a financial year, he shall continue to audit the receipts and expenditure of that University for a further period of two years notwithstanding that the condition specified in sub-section (1-a) is not fulfilled during any of the two subsequent years.] [Inserted by M.P, Act No. 12 of 2009.](2)[ The copy of the audited accounts together with the audit report shall be submitted by the Executive Council to the Court, [the Commissioner, Higher Education] [Substituted by M.P. Act No. 23 of 1991.] and the State Government. The State Government shall, as soon as may be, cause the same to be laid on the table of the State Legislative Assembly.]
