(1)The Board shall cause to be maintained proper books of account and such other books as may be required under the rules and shall prepare an annual statement of accounts containing such particulars as may be prescribed.(2)The Board shall cause its accounts to be audited annually by such persons as the State Government may direct.(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government, and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price.(4)The Board shall comply with such directions as the State Government may, after perusal of the report of the auditor, think fit to issue.
