(1)The Board shall cause proper accounts and other records in relation thereto, to be maintained in such forms as may be specified by the Central Government in consultation with the Comptroller and Auditor-General of India.(2)The Board shall also prepare an annual statement of accounts in the form specified in Annexure 'B' and shall submit it to the Central Government and the Governments interested.(3)Such statement shall be published in the Official Gazette as soon as possible after submission under sub-rule (2).
