Section 34 in Telangana Mining Settlements Act, 1956
34. Amounts.
(1)The Board shall keep such accounts and submit such statements to the Government as may be prescribed.(2)The account of the receipts and expenditure of the Board shall be maintained upto the last day of every financial year in such form as may be prescribed. The annual accounts under this sub-section and the accounts kept under sub-section (1) shall be examined and audited, as soon as may be, after the end of each financial year by such person as the Government may appoint in this behalf.(3)An abstract of every annual account of the Board, showing the income of the Mining Settlement Fund under each head of receipts, the charges for establishment, the works undertaken, the sum expended on each work, the balance, if any, of the Fund remaining unspent, and such other information as may be required by the rules made under this Act shall be prepared by the Board in such form or forms as may be prescribed, and forwarded to the Government not later than the 15th day of the first month of the next financial year and published annually in such manner if any, as may be prescribed.
