Section 25 in The Small Industries Development Bank Of India Act, 1989
25. Accounts and audit of Small Industries Development Assistance Fund .-(1) The balance-sheet and accounts of Small Industries Development Assistance Fund shall be prepared in such form and manner as may be prescribed.
(2)The Board shall cause the books and accounts of the Small Industries Development Assistance Fund to be closed and balanced as on the 31st day of March each year or such other date as the [Board] may specify.(3)[ The Small Industries Development Assistance Fund shall be audited by the auditors, appointed under sub-section (1) of section 30, who shall make a separate report thereon.] [ Substituted by Act 7 of 2000, Section 15, for sub-Section (3)(w.e.f. 27.3.2000).](4)The provisions of sub-sections (2), (3) and (4) of section 30 shall, so far as may be, apply in relation to the audit of the Small Industries Development Assistance Fund.(5)The Small Industries Bank shall furnish to the Central Government [* * *] [ The words " and the Development Bank" omitted by Act 7 of 2000, Section 15 (w.e.f. 27.3.2000).] within four months from the date on which the accounts of the Small Industries Development Assistance Fund are closed and balanced, a copy of balance-sheet and accounts together with a copy of its auditors' report and a report on the operation of that Fund during the relevant year and the Central Government shall, as soon as may be after they are received by it, cause the same to be laid before each House of Parliament.
