Section 25(4) in Bangalore Water Supply and Sewerage Act, 1964
(4)The accounts of the Board as certified by the [auditor] [Substituted by Act 18 of 1984 w.e.f. 21.4.1984.] together with the audit report thereon shall be forwarded annually to the State Government and the State Government may issue such instructions to the Board in respect thereof as it deems fit and the Board shall comply with such instructions.
