Section 19 in The Gujarat Tribal Development Corporation Act, 1972
19. Audit.
(1)The accounts of the Corporation shall be audited once in every financial year, by auditors duly qualified to act as auditors under sub-section (1) of Section 226 of the Companies Act, 1956 (I of 1956), who shall be appointed by the Board and shall receive such remuneration from the Corporation as the Board may fix.(2)The auditors shall be supplied with a copy of the annual balance-sheet and [The income and expenditure account] [These words were substituted for the words 'the profit and loss account' by Gujarat 24 of 1978, Section 4 (1).] of the Corporation and it shall be the duty of the auditors to examine them together with the accounts and vouchers relating thereto, and they shall have a list delivered to them of all books kept by the Corporation and shall at all reasonable times have access to the books, accounts and other documents of the Corporation and may require from any director or officer of the Corporation such information as they may think necessary for the performance of their duties as auditors.(3)The auditors shall make a report to the Corporation upon the annual balance-sheet and accounts examined by them and in every such report they shall state whether, in their opinion the balance-sheet is a full and fair balance-sheet containing all necessary particulars and properly drawn up so as to exhibit a true and fair view of the state of affairs of the Corporation.[****] [Sub-section (4) was deleted, by Gujarat 24 of 1978, Section 4(2).](5)[ The Corporation shall furnish to the State Government a copy of its balance-sheet and accounts together with a copy of the report made by the auditors under subsection (3) and a report on the working of the Corporation during the relevant period, within four months from the date on which its accounts are closed and balanced.] [Sub-section (5) was substituted for the Original, by Gujarat 24 of 1978, section 4(3).](6)Copies of the reports referred to in sub-section (5) shall be laid by the State Government, as soon as may be, before the State Legislature.
