Section 43 in The Nalanda Open University Act, 1995
43. Power of the State Government to have accounts of the University or study centre audited.
- The State Government may, if it considers necessary, cause the accounts of the University or any study centre to be audited by such agency as it thinks fit and on receipt of the audit report, it may, after calling for a report from the University or study centre on the points realised therein and after considering the same, issue such directions as it thinks fit and thereupon the University or the study centre, as the case may be, shall comply with such directions within the time specified therein.
