Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 25 in The Ganpat University Act, 2005

25. Accounts and Audit.

(1)The University shall maintain proper accounts and other records and prepare an annual statement of accounts including the income and expenditure account and the balance sheet in such form and in such manner as may be prescribed by the Regulations.
(2)The University shall adopt a proper system of internal checks and balances and controls in the discharge of its finance, accounting and auditing functions as may be prescribed by the Regulations.
(3)The Accounts of the University shall be audited every year by an auditor who shall be a Chartered Accountant or firm of Chartered Accountants as defined in the Chartered Accountants Act 1949 (XXVII of 1949) who shall be appointed by the Board.
(4)The Accounts of the University certified by the person or firm so appointed or any other person authorized in this behalf together with the audit report thereon shall be placed before the Board and the Board may issue such instructions to the University in respect thereof as it deems fit and the University shall comply with such instructions.
(5)The Accounts of the University shall be audited by an internal auditor who shall be a Chartered Accountant or a firm of Chartered Accounts appointed by the Board, to ensure concurrent audit of all books of accounts and such periodic internal audit reports shall be placed before the Board for review.
(6)The University shall prepare each year a report of its activities during the previous year and submit it in the form of an annual report to the Board for review and approval.