Section 21 in Rajasthan Biological Diversity Rules, 2010
21. Annual Report and Annual Statement of Accounts.
(1)The Board shall prepare its annual report for each financial year giving detailed account of its activities and annual statement of accounts and submit the same to the State Government.(2)The Board shall lay down the procedure for upkeep of the accounts. The accounts of the Board shall be audited annually by the Chartered Accountant appointed for the purpose by the Board. The Accountant General of the State may as well audit the accounts and the fee for the same shall be payable by the Board.(3)The Board shall submit the Annual Report together with the audited statement of consolidated accounts (incorporating the accounts of the local bodies i.e., BMCs) for each financial year to the State Government by 30th September each year so as to enable the State Government to lay the reports before the Legislative Assembly.
