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State of Maharashtra - Section

Section 40 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

40. Annual accounts and audit.-

(i)The Board shall keep accounts in such form and in such manner as may be prescribed.
(2)The accounts of the Board shall be audited by the Auditor appointed by the Board with the previous approval of the Governing Council.
(3)The Government may, if it thinks necessary, appoint a Special Auditor to audit the accounts of the Board.
(4)The Auditor or the Special Auditor, as the case may be, shall submit his-report to the Board and shall forward a copy thereof to the Government.
(5)The cost of the audit under sub-section (2) or (3), if any, shall be borne by the Board.