Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 48 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

48. Audit.

(1)The accounts of the market committee and Board shall be audited annually by the Auditor. He may call for such registers, documents and books as may be considered necessary at the time of audit.
(2)Every market committee and Board shall send to the auditor, a copy of the monthly accounts before the end of the succeeding month and the annual account before the end of second month following the financial year to which it relates.
(3)The monthly account and annual account and the statement of assets and liabilities of the Board and every market committee shall be maintained in Forms 29,30,31 and 32, as the case may be.