Section 47 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
47. Accounts.
(1)Every market committee or the Board, as the case may be, shall maintain accounts and registers in the relevant forms specified in these rules.(2)Every market committee and Board shall follow the procedure outlined in the Tamil Nadu Treasury Code and the Tamil Nadu Financial Code and the orders issued by the Government from time to time, and also the Forms and Registers prescribed therein for preparation, drawal, etc., of monthly pay bill and all other establishment bills.(3)Every market committee or Board, as the case may be, shall publish annually, before the end of the month following the close of its financial year a statement of assets and liabilities with a balance sheet as on the c losing of that year.
