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State of Madhya Pradesh - Section

Section 23 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

23. Accounts and Audit.

(1)The Regulatory Commission shall cause to be maintained such Books of Account and other accounts in relation to its accounts in such form and in such manner as may be determined by the Commission/State Government.
(2)The Regulatory Commission shall, as soon as may be after closing its Annual Account, prepare a statement of account, in such form and by such date as the Regulatory Commission may determine.
(3)The accounts of (he Regulatory Commission shall be audited by a Chartered Accountant immediately after closing of the financial year.
(4)The accounts of the Regulatory Commission as certified by the Chartered Accountant together with the Audit Report thereon shall be forwarded to the Higher Education Department and the Higher Education Department shall cause the same to be laid before the State Legislative Assembly.