Section 38(10) in Sree Sankaracharya University of Sanskrit Act, 1994
(10)The audited accounts of the University shall be go printed and copies thereof together with the audit report as well as a statement on the action taken by the University on the audit report shall be presented by the Vice-Chancellor to the Syndicate, [and the Chancellor and shall be submitted to the Government on or before the 1st day of March of the succeeding year and on such receipt, the Government shall immediately, cause the same to be laid on the table of the Legislative Assembly, if it is in session, and if it is not in session, in the next session immediately following such receipt.] [Substituted 'the Government and the Chancellor; and the Government shall cause a copy of the same to be laid before the Legislative Assembly' by Act No. 1 of 2005.]
