(1)The Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed.(2)The accounts of the Board shall be audited by an auditor duly qualified to act as an Auditor under section 139 of the Companies Act, 2013 (Central Act 18 of 2013) or by a Government Auditor.(3)The terms and conditions of appointment of the auditor shall be as prescribed.(4)The auditor shall send a copy of his report together with audited copy of the accounts to the Board which shall forward the same alongwith its comments thereof to the Government.
