Section 28 in Andhra Pradesh Logistics University Act, 2017
28. Annual Accounts.
(1)The annual accounts and balance-sheet of the University shall be prepared under the directions of the Executive Council and shall, once at least every year and at intervals of not more than fifteen months, be audited by the Director of State Audit or any Audit or appointed by him or Accountant-General;(2)A copy of the annual accounts together with the audit report thereon along with the observations, of the Executive Council, if any, shall be submitted to the Government;(3)Any observations made by the Government on the annual accounts shall be brought to the notice of the Executive Council and the views of the Executive Council, if any, on such observations shall be submitted to the Government;(4)A copy of the annual accounts together with the audit report submitted to the State Government shall, as soon as may be, laid before he State Legislature.
