Section 33 in Puducherry School Education Act, 1987
33. Time for appeal and powers of appellate authority.
(1)The accounts of every recognised school receiving aid shall be audited at the end of every academic year by such authority, officer or person as may be prescribed and different authorities, officers or persons may be prescribed for different classes of private schools.(2)(a)The authority, officer or person, prescribed under sub-section (1) shall send a copy of the report on the audit of the accounts under that sub-section to the appropriate authority which shall forward the report to the educational agency.The educational agency shall, within such time as may be prescribed, submit that report together with the comments of that agency to the appropriate authority.
