(1)The Board shall keep such accounts, and in such manner and form, as may be prescribed, in respect of all moneys received and expended by it.(2)[ The accounts of the Board shall be audited by the Comptroller and Auditor-General of India at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Board to the Comptroller and Auditor-General]. [Substituted by Act 21 of 1970. Section 4, for sub-sections (2) and (3).](3)The Comptroller and Auditor-General of India and any person appointed by him in connection with the audit of the accounts of the Board shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of Government accounts, and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Board.(4)The accounts of the Board as certified by the Comptroller and Auditor-General of India or any person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the Central Government and that Government shall cause a copy of the same to be laid before each House of Parliament.(5)A copy of the accounts of the Board as so certified together with the audit report thereon shall be forwarded simultaneously to the Board.
