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State of Odisha - Section

Section 19 in Orissa State Youth Welfare Board Rules, 1996

19. Audits.

(1)The accounts of the State Board (including its constituent Bodies) shall be audited annually by a reputed firm of Chartered Accountants.
(2)The Auditors appointed by the Government of India and/or State Government shall be competent to audit the accounts in respect of the grants in favour of the State Board.