Section 25 in Assam Khadi and Village Industries Board Act, 1955
25. [ Accounts and Aduit. [Substituted by Assam Act No. 3 of 1964, dated 17.1.1964.]
(1)The Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, including the profit and loss account and the balance sheet in such form as may be prescribed by the State Government in consultation with the Accountant General, of Assam and Nagaland.(2)The Board shall maintain a proper system for the internal audit of its accounts.(3)The accounts of the Board shall be audited by the Accountant General of Assam and Nagaland, at such intervals as may be prescribed by him and any expenditure incurred by him in connection with such audit shall be payable by the Board to the Accountant General of Assam and Nagaland.(4)The Accountant General, Assam and Nagaland shall have the rights, privileges and authority in connection with such audit as he has in connection with the audit of Government accounts and in particular shall have the right to demand production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Board.(5)The accounts of the Board as duly certified by the Accountant General, Assam and Nagaland together with the audit report thereon shall be forwarded annually to the State Government and that Government may issue such instructions to the Board in respect thereof as it deems fit and the Board shall comply with such instructions.(6)The State Government shall-(a)cause the accounts of the Board together with the audit report thereon forwarded to it under sub-section (5) to be laid annually before the State Legislature; and(b)cause the accounts of the Board to be published in the manner as may be prescribed by the State Government and place copies thereof on sale at a reasonable price.]
