Section 48(4) in Birsa Munda Tribal University Act, 2017
(4)The accounts of the University shall be audited every year and in any case within three months of the close of the financial year by the auditors appointed by the Finance Committee from amongst the firms of Chartered Accounts, whose partners have no interest in any of the authorities or affairs of the University. The Registrar and the Finance and Accounts Officer shall be jointly responsible for getting the accounts of the University so audited within the stipulated time limit, failing which the Vice-Chancellor shall take such steps as he may deem lit including disciplinary actions against such officers.
