Section 44 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
44. Accounts & Audit-(1) The annual accounts of the University shall be prepared by the
Finance Officer under the direction of the Vice – Chancellor and all monies accuring to orreceived by the University from whatever source and all amounts disbursed and paid by theUniversity shall be entered in the accounts.(2)The accounts of the University shall be audited by the Director of Local FundAudit:Provided that the Comptroller and Auditor General shall be competent to audit theaccounts of the University in respect of the grants disbursed by the Government and utilisedby the University.(3)The accounts when audited shall be printed and copies thereof together with theaudit report shall be presented by the Vice – Chancellor to the General Council, the ExecutiveCommittee and the Chancellor.(4)The Executive Committee shall submit a copy of the accounts and the audit reportto the Government along with a statement of the action taken by the University on the auditreport, and the Government shall cause the same to be laid before the LegislativeAssembly.CHAPTER-VIIISTATUTES,ORDINANCES,REGULATIONS AND ORDERS
