Section 26(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)Without prejudice to the generality of the fore-going provision, it shall be the duty of the management of a local authority institution,-(a)to ensure that all monies collected by or granted or allotted to the local authority by or under this Act, are expended for educational purposes; and(b)to submit every year before such date and to such authority, as may be prescribed, an annual report relating to the administration of the local authority institution and an annual budget estimate relating thereto.
