Section 46 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
46. Accounts and Audit.
(1)The Corporation shall maintain books of account and other book in relation to the business and transactions in such form, and in such manner, as may be prescribed.(2)The accounts of the Corporation shall be audited by an Auditor appointed by the Government, in consultation with the Comptroller and Auditor General of India.(3)Within nine months from the end of the financial year, the Corporation shall send a copy of the accounts audited together with a copy of the report of the Auditor thereon to the Government.(4)The Government shall cause the accounts of the Corporation together with the audit report thereon forwarded to it under sub-section (3) to be laid before the State Legislature, as far as possible before the expiry of the year next succeeding the year to which the accounts and the report relate.
