Section 30 in The Punjab Khadi and Village Industries Board Act, 1955
30. Accounts and Audit.
(1)The Accounts of the Board shall be maintained and an annual statement of accounts shall be prepared in such manner as may be prescribed.(2)The accounts of the Board shall be audited by a Chartered Accountant or by such person as Government may direct.(3)As soon as the accounts of the Board are audited, the Board shall send a copy thereof with a copy of the report of the auditor thereto to the Government.(4)The audited accounts of the Board shall be submitted to Government in such manner as may be prescribed.(5)The Board shall comply with such directions as the Government may, after the perusal of the report of the Auditor, think fit to issue.
