Section 18 in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017
18. Accounts and Audit.
(1)The administrative expense of the fund shall include the fees of Fund Manager, workshops, staff for Trust administration, and other related expenses.(2)The Trustees shall maintain true and correct accounts of all Trust monies and of all the income and investments and all the outgoing expenses.(3)The year of account shall be the financial year commencing from the 1st April and ending on the 31st March.(4)The Fund Manager shall each year issue a report setting out the accounts showing the income and expenditure of the Trust for the preceding year not later than six months from the end of the preceding year of accounts.(5)The accounts of the Trust shall be audited every year by statutory Auditor and the audited statement of accounts together with the report of the auditor shall be laid before the Board of Trustees for approval. The accounts shall be open to CAG audit as per their requirements.
