Section 60 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
60. Annual Accounts and Audit.
(1)The Annual Accounts of the University shall be prepared under the directions of the Executive Council.(2)The accounts of the University shall, at least once in a year, be audited by the auditors appointed by the Executive Council:Provided that, the State Government shall have the power to direct, whenever considered necessary, an audit of the account of the University, including the institutions managed by it, by such auditors, as it may specify.Provided further that, in case of funding by external agencies, the accounts shall be audited by a registered Chartered Accountant from among the panel approved by the Executive Council subject to the final audit by the Government Auditor.(3)The accounts when audited shall be published by the Executive Council and a copy of the accounts together with the audit report shall be placed before the Executive Council and also shall be submitted to the State Government.(4)The Annual Accounts shall be considered by the Executive Council at its annual meeting. The Executive Council may pass resolutions with reference thereto.
