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State of Chattisgarh - Section

Section 52 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

52. Annual audit of Accounts.

- The accounts of every educational institution receiving grants out of State funds shall be inspected and audited at the end of every financial year by the auditors deputed by the Department of Higher Education. The management is required to submit the financial statement with supporting statement as prescribed under the rules to the Commissioner not later than the first of May of every year.