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State of Uttar Pradesh - Section

Section 13 in The U.P. Go-Seva Ayog Adhiniyam, 1999

13. Accounts and Audit.

(1)The Ayog shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and manner as may be prescribed.
(2)The accounts of the Ayog shall be audited by such auditor and at such intervals as may be prescribed.
(3)The auditor shall have such powers of requiring the production of books, accounts, vouchers and other documents and papers for inspecting any of the offices of the Ayog as may be prescribed.