Section 34 in The Jharkhand State Agricultural University Act, 2000
34. Accounts and Audit.
(1)The annual accounts of University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all the money accruing to or received by a University from whatever source and all amount disbursed and paid by a University shall be entered in the accounts.(2)(i)The accounts of a University shall once at least in every year and at intervals of not more than fifteen months to be audited by the Comptroller and Auditor-General of India or by a Chartered Accountant appointed by the State Government in this behalf in case the Comptroller and Auditor-General of India fails to audit the account in time.(ii)The accounts when audited shall be printed and copies thereof together with the audit report shall be presented by the Vice-Chancellor to the Board of Management and to the Chancellor.(3)The Board of Management shall submit a copy of the accounts and the report to the State Government alongwith the statement of the action taken by a University on the audit report and the State Government shall cause the same to be laid before both the Houses of the Legislature.
