Section 20 in Gujarat Educational Innovations Commission Act, 2009
20. Accounts and audit.
(1)The accounts of the Commission shall be prepared and maintained in such form and in such manner as may be prescribed by rules.(2)The Commission shall cause to be prepared for each financial year an annual statement of accounts in such form as may be prescribed by rules.(3)The accounts of the Commission shall be audited by an Auditor duly qualified to act as an auditor of companies under section 226 of the Companies Act, 1956, (1 of 1956).(4)The Auditor shall be appointed by the Commission.(5)Every Auditor appointed to audit the accounts of the Commission under this Act shall have a right to demand the production of books of accounts, connected vouchers and other documents and papers, to inspect the offices of the Commission and to require such information from the Commission as he may think necessary for the performance of his duty as an auditor.(6)The Auditor shall send a copy of his report together with a copy of audited accounts to the Commission which shall, as soon as may be after the receipt of the audit report, forward the same to the State Government.(7)The State Government shall, as soon as may be after the receipt of audit report under sub-section (6), cause the same to be laid before the State Legislature.
