(1)The accounts of aided educational institutions shall be maintained in the prescribed manner and shall be subject to yearly audit.(2)The provisions contained in the Orissa Local Fund Audit Act, 1948 (Orissa Act 5 of 1948) shall, mutatis mutandis, apply for the purposes of audit of the accounts of aided educational institutions:(3)For the purposes of the said Act, the State Government may appoint any officer to be the Examiner of Local Accounts.
