Section 30 in Jharkhand Industrial Area Development Authority Regulations, 2016
30. Audit.
- i. The Authority shall get its accounts audited by one or more auditors appointed by the State Government within 90 days of the closure of financial year.The balance sheet and profit and loss account prepared by the Authority shall be subject to audit/ verification by the auditors. The Authority shall comply with the objections raised and observations made by the auditors within 30 days of the receipt of audit report and compliance report shall be sent to the State Government.ii. Upon demand of the auditor the Authority shall furnish.(a)Such information and explanations as may be considered necessary and(b)Each of the records, documents, books, accounts and vouchers as are in the opinion of the auditor necessary to enable him/them to make the examination and report.iii. The auditors' report shall state(a)Whether he has obtained all information and explanations which, to the best of his knowledge and belief, were necessary for the purposes of his conducting audit.(b)Whether in his opinion proper books of accounts, as required by law have been kept by the Authority so far as appears from the examination of those books and proper returns adequate for the purposes of his audit.(c)Whether the Authority balance sheet and profit and loss account dealt with in the report are in agreement with the books of accounts and report and returns made available to the auditors.Chapter-VIII
