Section 20 in The Bihar State Mela Authority Act, 2008
20. Accounts and Audit of Accounts.
(1)Maintenance of account of the authority shall be responsibility of the Secretary to the authority.(2)The accounts of the fund received from the State Government shall be audited by Accountant General, Bihar as well as audit section of the department of finance and the audit report will be submitted to the authority.(3)The annual account of the authority will be audited by any recognised chartered accountant who will forward the same together with the budget to the revenue and land reforms department.
