Section 30 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
30. Annual Accounts and Audit.
(1)The annual accounts of the University shall be prepared under the direction of the Executive Council.(2)[ The accounts of the University shall be audited atleast once in every year at intervals of not more than 15 months by the auditors of the Local Fund Audit of the State.] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](3)The State Government shall have powers to order special audit of the accounts.(4)[ A copy of the audited accounts together with the audit report shall be submitted by the Executive Council to the State Government and the same shall be laid on the table of the Legislative Assembly.] [Substituted by C.G. Act No. 15 of 2005 (w.e.f, 25-8-2005).]
