Section 20 in The Maharishi Dayanand University Act, 1975
20. [ Annual report. - The annual report of the University giving details of the broad programmes, policies and finances, amendments of statutes and ordinances made during the year under report, shall be prepared under the directions of the Executive Council and shall be substituted to the Court on or after such date as may be prescribed by the statutes and the Court shall consider the report in its annual meeting.] [Substituted by Haryana Act No. 8 of 1983.]
[21. Annual Accounts. - (1) The annual accounts and the balance-sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at intervals of not more than 15 months be audited by the Examiner Local Fund Accounts, Haryana or any other Auditor that may be appointed by the Government. The annual accounts when audited shall be published in the Haryana Government Gazette and a copy of annual accounts along with the report of the Examiner, Local Fund Accounts or the auditor shall be submitted to the Court and the Chancellor along with the observations of the Executive Council. Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Court and the observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the Chancellor.(2)The annual accounts and the balance-sheet of the University shall also be submitted to the Government at the time of its submission to the Chancellor.] [Substituted by Haryana Act No. 8 of 1983.]
