Section 63 in Andhra Pradesh Housing Board Act, 1956
63. Accounts and Audit.
(1)The Board shall cause to be maintained proper books of accounts and such other books as the rules under this Act may require and shall prepare in accordance with such rules and annual statement of accounts.(2)The Board shall cause its accounts to be audited annually by such person as the 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 Government and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price [The audited accounts shall be laid before each house of the State Legislature as soon as may be after they are received by State Government.] [Added by Act No.33 of 2018, dated 01.11.2018.](4)The Board shall comply with such directions as the Government may after perusal of the report of the auditor think fit to issue.
