Section 51 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
51. Accounts and audit.
(1)Accounts of the income and expenditure of the Authority Fund shall be kept in accordance with such rules as may be prescribed.(2)The Authority shall prepare an annual statement of accounts in such form as may be prescribed.(3)The accounts of the Authority shall be audited at least once in three years by such auditor as the State Government may appoint.(4)The auditor shall for the purposes of the audit, have access to all the accounts and other records of the Authority.(5)The Authority shall pay from its fund such charges for the audit as may be prescribed.(6)As soon as may be after the receipt of the report of the auditor, the Authority shall send a copy of the annual statement of accounts, together with a copy of the report of the auditor to the State Government and shall cause to be published the annual statement of accounts in such manner as may be prescribed.(7)The State Government may after perusal of the report of the auditor give such directions as it thinks fit to the Authority and the Authority shall comply with such directions.Chapter-XI Miscellaneous
