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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in Roorkee University Act 1947

(2)The Auditors, appointed by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] shall audit the accounts of the University and submit a report to the Vice-Chancellor as well as the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).]. An Accounts Officer, appointed by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] according to the rules, shall be responsible for seeing that all moneys are spent on the purposes for which they are granted or allotted and that all accounts are properly maintained.