(1)Accounts of all moneys and properties and of income and expenditure of the Fund shall be maintained by the Member-Secretary and audited by the Chartered Accountant who shall certify that the expenditure from the Fund has been incurred in accordance with the provisions of this Scheme.(2)In addition, the accounts of the Fund shall be opened to audit by the departmental auditors and Accountant-General, Orissa as and when required.(3)A statement of the annual accounts of the Fund shall be approved by the Council and after the same has been audited and certified by the Chartered Accountant and approved by the Council shall be submitted by the Member-Secretary of the Council to the Government of Orissa every year. These accounts shall be laid on the Table of the Assembly.
