Section 33(1) in The Bombay Secondary School Certificate Examination Act, 1948
(1)The Board shall prepare the annual accounts and submit them to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for audit. [The State Government shall cause the accounts to be audited and the Board shall pay such charges for the audit as the State Government may, from time to time, determine.] [This portion was added by Bombay 56 of 1953, section 7.]
