Section 27 in Maharashtra Industrial Development Act, 1961
27. Accounts and audit.
(1)The Corporation shall maintain books of account and other books in relation to its business and transactions in such form, and in such manner, as may be prescribed.(2)[ The accounts of the Corporation shall be audited by the auditor appointed in accordance with the provisions of sub-section (3) of section 19 of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 or by any other auditor appointed by the State Government.] [Sub-section (2) was substituted by Maharashtra 57 of 1981, Section 3.](3)As soon as the accounts of the Corporation are audited, the Corporation shall send a copy thereof together with the copy of the report of the auditor thereon to the State Government.(4)The State Government shall cause the accounts of the Corporation together with the audit report thereon forwarded to it under sub-section (3) to be laid annually before each House of the State Legislature.
