Section 20 in Gujarat State Higher Education Council Act, 2016
20. Annual accounts and audit.
(1)The accounts of the Council shall be maintained in such manner and in such form as may be prescribed, 'the Council shall prepare an annual statement of ace omits in such form as may be prescribed,(2)The accounts of the Council shall be audited at least once in every financial year by such auditor as the State Government may appoint in this behalf.(3)The auditor appointed under sub-section (2) shall, for the purposes of audit, have such powers as may be prescribed.(4)The Chairperson shall cause the audit report to be printed and forward tire printed copy thereof, to each member of the Council and shall place such report before the Council for its consideration in its next meeting,(5)The Council shall take appropriate action forthwith to rectify any defect or irregularity that may be pointed out in the audit report under the intimation to the State Government,(6)The accounts of the Council as certified by the auditor together with the audit report alongwith the remarks of the Council thereon shall be forwarded to the State Government within a month,(7)The State Government may, by order in writing, direct the Council to take such actions as may be specified in order to rectify, within such time as may be specified therein, the defects, if any, disclosed in the audit report, and the Council shall comply with such directions.(8)The State Government shall, as soon as may be after the receipt of the annual accounts together with the audit report under sub-section (6), cause the same to be laid before the Legislative Assembly of the State.
