Section 10 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
10. Incorporation, saving of acts and proceedings and audit of accounts of the Board and the councils.
(1)The Board and every council shall be bodies corporate by the names under which they are established each having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contact and shall by their names sue and be sued.(2)No act or proceeding of the Board of any council shall be invalidated merely by reason of-(a)any vacancy of any defect in its constitution; or(b)any defect in the appointment of a person acting as its member, or(c)any irregularity in its proceedings not affecting the merits of the case.(3)The accounts of the Board and every council shall be subject to audit by an auditor appointed by the State Government in this behalf: Provided that instead of appointing any auditor under section, the State Government may, by notification in the Gazette, direct that the accounts of the Board or a council be subject to audit under the Bihar and Orissa Local Funds Ac, 1925 (B. & O. Act II of 1925) and the Board or the cil shill be deemed to be a local authority and its fund be deemed to be a local fund for the purposes of the said A.(4)The auditor shall submit his report to the Board council, as the case may be and forward a copy of it to the Government which may, after giving the Board or the C an opportunity to offer explanation in respect thereof, issued direction thereon as it may deem fit and the Board or the c shall carry them out.(5)The auditor, other than an auditor appointed under Bihar and Orissa Local Fund Act, 1925 (B. & O. Act 1925) Shall be paid from the fund of the Board or the Council as the case may be such remunerations as may be prescribed.
