Section 65 in Kerala University of Fisheries and Ocean Studies Act, 2010
65. Accounts and Audit.
(1)The annual accounts of the University shall be prepared by the Finance Officer under the direction of the Vice Chancellor and all the moneys accrued to or received by the University from whatever source and all amounts disbursed and paid by the University shall be entered in the accounts.(2)The annual accounts of the University shall be submitted by the Vice Chancellor to the Government , which shall cause an audit to be conducted by the Accountant General or the Director of Local Fund Audit.(3)The accounts when audited shall be printed and copies thereof together with the audit report shall be presented by the Vice Chancellor to the University Governing Council and the Chancellor.(4)The University Governing Council shall submit a copy of the accounts and audit report to the Government along with a statement of action taken by the University on the audit report for the financial year ending on 31st March of the year, on or before the 1st day of March of succeeding year and on receipt of the same, 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.
