Section 27 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
27.
(1)The Parishad shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet in such form as the State Government may specify.(2)The accounts of the Parishad shall be subject to audit annually by the Examiner, Local fund Accounts and/or the State Government may entrust the audit to the Accountant General, Uttar Pradesh or the Comptroller and Auditor General of India or to any other Auditor on such terms and conditions, in such manner, for such period and at such times as may be agreed upon between him and the State Government.(3)The rights, authority and privileges of any person conducting audit under sub-section (2) shall,(a)in the case of Examiner, Local Fund Accounts, be the same as he has in connection with the audit of the accounts of local authority;(b)in the case of the Accountant General, Uttar Pradesh or, as the case may be, the Comptroller and Auditor General of India, be the same as he has in connection with the audit of Government accounts; and(c)in the case of any other auditor, be as prescribed;(4)The Parishad shall furnish, to the State Government annually or at such times as may be directed by it, a copy of its audited accounts together with the auditor’s report thereon
