Section 28 in Assam Industrial Infrastructure Development Corporation Act, 1990
28. Accounts and audit.
(1)The Corporation shall maintain books of accounts and other books in relation to its business and transaction in such form, and in such manner, as may be prescribed.(2)The accounts of the Corporation shall be audited by an auditor appointed by the State Government in consultation with the Controller and Auditor-General of India.(3)As soon as the accounts of the Corporation are audited the Corporation shall send a copy thereof together with the copy of he report of the auditor thereon to the State Government.(4)The State Government shall cause to be forwarded the accounts of the Corporation together with the audit report thereon to it under sub-section (3) to be laid annually before the State Legislative Assembly.
