Section 15(5) in The Haryana Board of School Education Act, 1969
(5)The accounts of the Board shall be audited annually by such agency and on payment of such fees as may be specified by the State Government and a copy of the annual audited accounts and balance sheet shall be submitted by the Board to the State Government within a period of six months from the close of the financial year.[16. Control of State Government over Board. - (1) The State Government shall exercise superintendence and control over the Board and its officers and may call for such information as it may deem necessary and, in the event of its being satisfied that the Board is not functioning properly or is abusing its powers or is guilty or corruption or mismanagement, it may, by notification, suspend the Board :Provided that the Board shall be reconstituted within a period of one year from the date of its suspension.
