Section 33(1) in The National Capital Region Planning Board Rules, 1985
(1)The Board shall maintain the accounts of the Board separately with regard to the grants and loans received under sub-section (1) of the section 21, sums received under sub-section (2) of section 21 and sums received under clauses (b) and (c) of sub-section (1) of section 22 of the Act. The forms of accounts will be specified by the Government in consultation with the Comptroller and Auditor General of India.
