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State of Madhya Pradesh - Section

Section 9 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

9. Audit and Accounts.

(1)The Board shall cause to be maintained such account, records and registers, as may be prescribed.
(2)The Board shall soon after the close of the financial year prepare an annual Statement of its accounts in such form and such manner as may be prescribed.
(3)The accounts of the Board shall be audited by the Director of Local Fund Accounts and shall be subject to the provisions of the Madhya Pradesh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (No. 43 of 1973), and the provisions of the said Act shall apply to the Board as if the Board were a local authority subject to the modification that the principal officer in relation to the Board shall mean the Secretary of the Board.