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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Khadi and Village Industries Commission Rules, 2006

(1)Subject to the provisions of section 5(A) of the Act, the Financial Adviser shall be in charge of all financial matters of the Commission, including its budget, accounts and audit and shall discharge such other duties and exercise such other powers as may be delegated to him by the Commission, including the following duties and powers, namely, -
(a)to advise the Commission on all matters relating to receipts and expenditure; and
(b)to frame or cause to be framed the annual budget and the supplementary budget estimates of the Commission, maintain or cause to be maintained an account of receipts and expenditure of the Commission, prepare or cause to be prepared statements of accounts and conduct or cause to be conducted necessary internal audit of the expenditure made out of the funds of the Commission.