Section 43 in Punjab Water Supply and Sewerage Board Act, 1976
43. Accounts and audit.
(1)The accounts of the Board shall be maintained in such manner and in such form as may be prescribed by regulations. The Board shall prepare annual statement of accounts in such form as may be prescribed.(2)The Examiner, Local Fund Accounts, shall be the auditor of the Board.(3)The accounts of the Board shall be audited as far as possible once a year:Provided that the Government may direct that the accounts of the Board be audited from day to day under the pre-audit system.(4)The auditor referred to under sub-section (2) shall, in connection with such audit, have such rights, privileges and authorities as may be prescribed and, in particular, the right to demand the production of books, accounts, connected vouchers and other documents and to inspect any of the offices of the Board.(5)The Secretary or any other officer authorised by the Board in this behalf shall cause the report of the auditor to be printed and forward a printed copy thereof to each member and Associate Member and shall bring such report before the Board for consideration at its next meeting.(6)The Board shall remedy, forthwith, any defects or irregularities that may be pointed out by the auditor and submit a report thereon to the Government.
