Section 31 in The Netaji Subhas Open University Act, 1997
31. Annual Accounts and Audit.
(1)The Annual Statement of Accounts of the University shall, after examination by the Executive Council, be subjected to such audit as the State Government may direct.(2)Such Annual Statement of Accounts shall, together with the copies of the audit report thereon, be considered by the Executive Council. A copy of the Annual Statement of Accounts and a copy of the audit report thereon shall be submitted to the Chancellor along with the views of the Executive Council. Any observation of the Chancellor and the State Government shall be considered by the Executive Council at a meeting and the Executive Council shall take such corrective action as it thinks fit.(3)The University shall have a continuous internal audit, and the report of such audit shall be submitted to the State Government as soon as possible after the end of every financial year.(4)The Chancellor or the State Government may require the University to supply to him or that Government as the case may be, any information in regard to the accounts and the budget and any other information and the University shall comply with such requisition.
