Section 16(4) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(4)The accounts of the Board as certified by the Andhra Pradesh State Audit department or any other person appointed by them in this behalf together with the audit report thereon shall be forwarded annually to the Government and the Government shall cause the same to be laid before each House of Legislature of the State.Chapter – IV CONTROL BY STATE GOVERNMENT
