Section 20 in Punjab Regional and Town Planning and Development (General) Rules, 1995
20. Audit report of the Authority.
- As soon as the accounts of the Authority are audited by the auditors only qualified to act as auditors under sub- section (i) of section 226 of the Companies Act, 1956, the Authority shall send a copy thereof together with the audit report thereon to the State Government and the accounts so audited shall be published in the Official Gazette of the Government of Punjab. (Sections 53(3) and 180(2)(n).)
