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State of Karnataka - Section

Section 49 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

49. Annual Accounts and Audit.

(1)The annual accounts of the University shall be prepared under the direction of the Academic Council.
(2)The Annual accounts so prepared shall be considered by the Syndicate at its next earliest meeting. The Syndicate may pass a resolution with reference thereto and communicate the same to the Academic Council. The Academic Council shall consider the suggestions made by the Syndicate and take such action thereon as it thinks fit and shall inform the Syndicate at its next meeting the action taken by it or the reasons for not taking action.
(3)The accounts of the University shall be audited by the Controller of State Accounts once in a year, in the month of April.
(4)The Accounts so audited shall be placed before the Syndicate and thereafter transmitted to the State Government with comments before the end of September each year. The State Government shall lay the same before both the Houses of the State Legislature at their next earliest session.