Section 35(3) in The National Capital Region Planning Board Rules, 1985
(3)Before a grant is paid to any local authorities, urban development authorities, housing boards or such other authorities of the State Governments and Union territory administration., the Board shall invariably obtain the following set of audited statements of accounts of the authority concerned in order to see that grant-in-aid is justified by the financial position of the grantee and to ensure that previous grants, if any, was spent for the purpose for which it was intended :-(i)The receipt and payment accounts of the authority as a whole for the financial year;(ii)the income and expenditure accounts of the authority as a whole for the financial year and(iii)the Balance Sheet, if any, as at the end of the financial year for the authority as a whole.
