Section 34 in National Law University of Uttarakhand Act, 2011
34. The Annual Accounts and Audit.
(1)The Annual Accounts and the balance sheet of the University shall be prepared under the directions of the Executive Council.(2)The accounts of the University shall, at least once in a year, be audited by the Vice Chancellor, Local Funds Accounts, Uttarakhand or by such person or persons as the State Government may authorize in this behalf.(3)The accounts when audited shall be published by the Executive Council and a copy of the accounts together with the audit report shall be placed before the Governing Council and shall also be submitted to the State Government.(4)The Annual Accounts shall be considered by the Governing Council at its annual meeting. The Governing Council may pass resolutions with reference thereto and communicate the same to the Executive Council. The Executive Council shall consider the suggestions made by the Governing Council and take such action thereon as it deems fit. The Executive Council shall inform the Governing Council at its next meeting, all actions taken by it or the reasons for not taking action.
