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State of Jharkhand - Section

Section 19 in Jharkhand Academic Council Act, 2002

19. Audit of accounts of the Council.

- The account of the Council shall be subject to audit under the Bihar and Orissa Local Fund Audit Act, 1925 (B&O Act II of 1925), and for this purpose of the said Act, the Council shall be deemed to be a local authority whose accounts have been declared by the State Government to be subject to Audit under section 3 of the said Act and the Examination Fund shall be deemed to be a local fund;Provided that expenses incurred over confidential jobs related to examination such as setting of question paper, moderating of question papers, printing of-question papers or question-cum-answer booklets, delivery of questions papers or question-cum-answer booklets to its destination as well as processing of result etc. shall not be audited to maintain the secrecy about the details of confidential printers.