17. Information to be furnished .-(1) The Central Council shall furnish copies of its minutes and of the minutes of the Executive Committee and an annual report of its activities [* * *] to the Central Government.
(2)The Central Government may publish in such manner as it may think fit any report, [or copy] [ Substituted by Act 70 of 1976, Section 10, for " copy or extract" (w.e.f. 1.9.1976).] furnished to it under this section or under section 16.[17-A. Accounts and audit.-(1) The Central Council shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, in accordance with such general directions as may be issued and in such form as may be specified by the Central Government in consultation with the Comptroller and Auditor-General of India.(2)The accounts of the Central Council shall be audited annually by the Comptroller and Auditor-General of India or any person authorised by him in this behalf and any expenditure incurred by him or any person so authorised in connection with such audit shall be payable by the Central Council to the Comptroller and Auditor-General of India.(3)The Comptroller and Auditor-General of India and any person authorised by him in connection with the audit of the accounts of the Central Council shall have the same rights and privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of Government accounts, and in particular, shall have the right to demand the production of books of accounts, connected vouchers and other documents and papers.(4)The accounts of the Central Council as certified by the Comptroller and Auditor-General of India or any person authorised by him in this behalf together with the audit report thereon shall be forwarded annually to the Central Council which shall forward the same with its comments to the Central Government.]
