Section 33 in The Bombay Secondary School Certificate Examination Act, 1948
33. Annual accounts and financial estimates.
(1)The Board shall prepare the annual accounts and submit them to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for audit. [The State Government shall cause the accounts to be audited and the Board shall pay such charges for the audit as the State Government may, from time to time, determine.] [This portion was added by Bombay 56 of 1953, section 7.](2)The Board shall prepare before such date as may be prescribed the financial estimates for the ensuing year and forward them to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for its sanction. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may pass such orders with reference thereto as it thinks fit and communicate the same to the Board which shall give effect to such orders.
