Section 24 in The Bayaluseeme Development Board Act, 1994.
24. Account and audit.-
(1)Accounts of the income and expenditure of the Board fund shall be kept in accordance with such rules as may be prescribed.(2)The Board, shall prepare an annual statement of accounts in such form as may be prescribed.(3)The accounts of the Board shall be audited annually by such auditor as the State Government may appoint.(4)The auditor shall for the purposes of the audit, have access to all the accounts and other records of the Board.(5)The Board shall pay from its fund such charges for the audit as may be prescribed.(6)As soon as may be after the receipt of the report of the auditor the Board shall send a copy of the annual statement of accounts together with a copy of the report of the auditor to the State Government and shall cause to be published the annual statement of accounts in such manner as may be prescribed.(7)The State Government may after perusal of the report of the auditor give such directions as it thinks fit to the Board and the Board shall comply with such directions.
