Section 42 in The Maharashtra State Board of Technical Education Act, 1997
42. Annual accounts and audit.
(1)The Board shall keep accounts in such form and in such manner as prescribed.(2)The accounts of the Board shall be audited by Auditor appointed by the Board with the previous approval of the [the Governing Council] [These words were Substituted for the word 'Government' by Maharashtra 3 of 2006 Section 3(a) (w.e.f. 9-1-2006).].(3)The Government may, if it thinks necessary, appoint a Special Auditor to audit the accounts of the Board.(4)The Auditor or the Special Auditor, as the case may be, shall submit his report to the Board and shall forward a copy thereof to [the Governing Council] [These words were substituted for the word 'Government' by Maharashtra 3 of 2006 Section 3(b) (w.e.f. 9-1-2006).].(5)The cost of the audit under sub-section (2) or (3), if any, shall be borne by the Board.
