Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 70 in The Dr. Babasaheb Ambedkar Technological University Act, 1989

70. Annual accounts and audit report.

(1)The annual accounts of the University shall be prepared by the Finance Officer under the direction of the Vice-Chancellor, and monies accruing to or received by the University from whatever source and all amounts disbursed and paid by the University shall be entered in the accounts.
(2)The annual accounts and the balance sheet shall be submitted by the Vice-Chancellor to the State Government which shall cause an audit to be carried out by an auditor appointed by it, in consultation with the Comptroller and Auditor General of India. The accounts, when audited, shall be printed and copies thereof together with the copies of the audit report shall be presented by the Vice-Chancellor to the Executive Council and the Chancellor.
(3)The Executive Council shall submit a copy of the accounts and the audit report to the Government along with the statement of the action taken by the University on the audit report, and the State Government shall cause the same to be laid before each House of the State Legislature.