[(1) The accounts of the University shall, once at least in every year and at intervals of not more than fifteen months, be audited by the Comptroller and Auditor-General of India.] [ Substituted for sub-section (1) by Act 55 of 1951](2)The accounts, when audited, shall be published in the Official Gazette and a copy of the accounts, together with the auditor's reports, shall be [submitted [* * * * * *] [Substituted by Act 52 of 1966, section 13 ] to the Visitor.](3)[ A copy of the accounts, together with the auditor's report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament] [Added by Act 25 of 2008 (w.e.f. 5.12.2008) ][13A. Annual report. - (1) The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or before such date as may be prescribed by the Statutes and shall be considered by the Court in its annual meeting.(2)The Court may communicate its comments thereon to the Executive Council.(3)A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament] [Inserted by Act 25 of 2008 (w.e.f. 5.12.2008) ]
