Section 98 in The Bihar (Coal Mining) Area Development Authority Act, 1986
98. Accounts and Audit.
(1)The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance-sheet in such form as the Government may by rules prescribe.(2)The Accounts of the Authority shall be subject to audit annually by the Accountant-General of the State and any expenditure incurred by him in connection with such audit shall be payable by the Authority to the Accountant-General.(3)The Accountant-General or any person appointed by him in connection with the audit of accounts of the Authority shall have the same right, privilege and authority in connection with such audit as the Accountant-General has in connection with the Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers and other document and papers and to inspect the office of the Authority.(4)The accounts of the Authority as certified by the Accountant-General or any person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the Government.
