Section 25(3) in Karnataka Secondary Education Examination Board Act, 1966
(3)[ The Board shall prepare and forward to the State Government in the prescribed manner within nine months from the end of the year an annual audited accounts and report giving a complete account of its activities during the previous year. Every such annual audited accounts and report shall be laid before each House of the State Legislature, as soon as may be, after it is received by the State Government.Explanation. - In this section 'year' means the financial year.] [Substituted by Act 9 of 2006 w.e.f. 26.4.2006.]
