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State of Rajasthan - Section

Section 44 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

44. [ Accounts and Audit. [Substituted by Act No. 11 of 2015, dated 20.4.2015.]

(1)The annual accounts and balance sheet of the University shall be prepared by the Finance and Accounts Officer under the direction of the Vice-Chancellor and all moneys accruing to or received by the University from whatever source and all amount disbursed or paid shall be entered in the accounts.
(2)The Finance and Accounts Officer shall, before such date as may be prescribed by the Statutes, prepare the annual financial estimates for the ensuing year.
(3)The annual accounts and the annual financial estimates prepared by the Finance and Accounts Officer shall be placed before the Board together with the remarks of the Finance and Accounts Committee for approval and the Board may pass resolution with reference thereto and communicate the same to the Finance and Accounts Officer who shall take action in accordance therewith.
(4)The annual accounts shall be audited in the prescribed manner by such auditors as the State Government may direct and the cost of such audit shall be a charge on the University fund.
(5)The accounts when audited shall be printed and copies thereof, together with the audit report, shall be submitted by the Vice-Chancellor to the Board which shall forward them to the State Government with such comments as may be deemed necessary.
(6)The University shall settle objections raised in the audit and carry out such instructions as may be issued by the State Government on the audit report.]