Section 29 in The Pepsu Townships Development Board Act, 1954
29. Accounts and Audit.
(1)The Board shall cause to be maintained such books of accounts and other books in relation to its accounts in such from and in such manner as may be prescribed.(2)The accounts of the Board shall be audited by such authority (hereinafter referred to in this section as the "auditor"), at such times and in such manner as may be prescribed.(3)The auditor shall be furnished by the Board with a copy of the annual report (including the statement of its assets and liabilities) for the financial year in respect of which the accounts are to be audited and it shall be the duty of the auditor to scrutinize the statement together with the accounts and vouchers relating thereto and for this purpose, he shall at all reasonable times have access to the relevant books, registers, accounts and other documents of the Board and shall also have power to examine any officer or servant of the Board in relation to such accounts.(4)The auditor shall prepare a report on the aforesaid report and accounts (including the statement of assets and liabilities) audited by him and forward copies thereof to the State Government [ * * * * * * * ] [Omitted by Punjab Act 19 of 1973.] together with a statement whether in the opinion of the auditor, the report and accounts are complete and true in all material respects and exhibit a true and correct view of the statement of affairs of the Board, and whether any explanation or information from the Board was called for and whether it has been given and whether it is satisfactory.
