Section 63(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)The accounts of the Board shall be audited by such auditor in such manner and at such times as may be prescribed, and the auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and such powers in respect of disallowance and surcharge against the Adhyaksh, the Housing Commissioner and members, officers and servants of the Board for any lass, waste or misapplication of the fund or property of the Board through neglect or misconduct on their part, and shall follow such procedure in respect of surcharge and recovery of the amount surcharged, and in respect of disallowance surcharge be subject to such appeal and in such manner, as may be prescribed.
