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State of Odisha - Section

Section 23 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986

23.

All registers and documents connected with the receipts, expenditure and utilisation of the grant sanctioned under these rules shall be open to inspection by the Director/Collectors or other officer authorised by the Director/Collectors in this behalf, by the Internal Auditors of Government and also by the Accountant-General.