Section 32 in The Rabindra Mukta Vidyalaya Act, 2001
32. Audit report.
- Not more than 14 days after the completion of the audit, the auditor shall submit to the State Government a report on the accounts audited, and shall send a copy thereof to the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and, thereupon, the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall forward the report to the State Government together with its observations thereon.(2)The State Government shall take such action on the report as aforesaid as it thinks fit.
