Section 48 in Karnataka Urban Development Authorities Act, 1987
48. Accounts and audit.
(1)The Commissioner shall cause to be maintained such books of accounts and other registers as may be prescribed and shall prepare in the prescribed manner an annual statement of accounts.(2)The accounts of the Authority shall be audited annually by an auditor appointed by the Government.(3)The auditor shall for the purpose of the audit have access to all accounts and other records of the Authority.(4)The Authority shall pay from its fund such charges for the audit as may be prescribed.(5)As soon as the accounts of the Authority have been audited, the Commissioner shall send a copy of the audited accounts together with a copy of the report of the auditor to the Government. The audited accounts and the report of the auditor shall be published by the Authority in the prescribed manner. The audited accounts and the report shall be laid before each House of the State Legislature, as soon as may be, after it is received by the Government.(6)The Authority and the Commissioner shall comply with such directions as the Government may, after perusal of the report of the auditor, thinks fit to issue.
