Section 22 in The Punjab Infrastructure (Development & Regulation) Act, 2002
22. Finance, accounts and audit of the Board.
(1)Subject to the rules, estimates of annual income and expenditure of the Board for the ensuing financial year, shall be got prepared by the Member-Secretary of the Board and shall be submitted to the Board for its approval.(2)An annual statement of accrued income and expenditure of the Board shall be got prepared by the Member-Secretary-cum-Convenor and after obtaining approval of the Board, the same shall be sent to-the State Government for information, within a period of three months from the date of closure of the concerned financial year.(3)The custody, application and operation of the Development Fund, including borrowing and investment shall be carried out by the Board in accordance with the bye-laws.(4)The accounts of the Board shall be audited by the Local Fund Examiner, Punjab.
