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State of Karnataka - Section

Section 46 in Karnataka Janapada Vishwavidyalaya Act, 2011

46. Annual Accounts and Audit.

(1)The annual accounts of the University shall be prepared under the direction of the Syndicate.
(2)the Annual Accounts so prepared shall be considered by the Academic Council at its next earliest meeting. The Academic Council may pass a resolution with reference thereto and communicate the same to the Syndicate. The Syndicate shall consider the suggestions made by the Academic Council and take such action thereon as it thinks fit and shall inform the Academic Council at its next meeting the action taken by it or the reasons for not taking action.
(3)The accounts of the University shall be audited by the Controller of State Accounts once in a year, in the month of April.
(4)The Accounts so audited will be placed before the Academic Council and the Syndicate and thereafter transmitted to the Government with comments before the end of September each year. The Government shall lay the same before both Houses of the State Legislature at their next earliest session.