Section 43 in Telangana Water, Land and Trees Act, 2002
43. Accounts and Audit.
(1)The Authority shall maintain books of account and other books in relation to the business and transactions in such form and in such manner as may be prescribed.(2)The accounts of the Authority shall be audited by an auditor appointed by the Government.(3)The Authority shall send a copy of the accounts audited together with a copy of the report of the auditor thereon to the Government within nine months from the end of the financial year.(4)The Government shall cause the accounts of the Authority together with the audit report thereon forwarded to it under sub-section (3) to be laid before the Legislature of the State, as far as possible before the expiry of the year next succeeding the year to which the accounts and report relate.
