Section 17 in The M.P. State Aid to Industries Rules, 1959
17.
(1)The accounts of any industrial business or enterprise in respect of which State Aid has been granted, shall be examined and audited at least once every year by an Auditor approved by the State Government and it shall be the duty of such Auditor to outline the method in which the books of the particular industrial business or enterprise shall be kept. If the books of any such industrial business or enterprise are not kept in the manner outlined by the Auditor, the Director may at the cost of such industrial business or enterprise and for such period as he may consider necessary, appoint an Auditor, Accountant or other officer for the preparation of such books. The expenditure so incurred shall be recoverable in accordance with the provisions of sub-section (1) of Section 27.(2)The accounts of any industrial business or enterprise which is in receipt of State Aid, shall also be subject to examination, on his own motion by the Accountant-General of Madhya Pradesh, the extent and manner of actual audit or scrutiny of the accounts being at the discretion of the Accountant-General, Madhya Pradesh.
