Section 23 in Andhra Pradesh Economic Development Board Act, 2018
23. Accounts and audit.
(1)The Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed in the regulations.(2)The accounts of the Board shall be audited once in a year by the Accountant General, Andhra Pradesh.(3)A copy of the audit report together with audited copy of the accounts shall be forwarded to the Board and the same alongwith its comments thereof to the Government, within such time, as may be prescribed by the regulations.(4)The Government may, by order, direct the Board to take such action as may be specified in the Order to remedy, within such time as may be specified therein, the defects, if any, disclosed in the audit report, and the Board shall comply with such direction.(5)The copy of the Audit Report shall be placed before the State Legislature.
