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State of Jharkhand - Section

Section 25 in Rules of the Rural Institute (Birauli) Society

25.

(1)The Society shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet in such form as may be prescribed by the Government of Bihar.
(2)The accounts of the Institute, shall be audited by the auditors of the Finance Department and any expenditure incurred in this connection shall be payable by the Society.
(3)The Accountant-General, shall have the same right, privileges and authority in connection with the audit of accounts of the Institute, as the Accountant-General has in connection with the audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers, and to inspect the office of the Institute.
(4)The accounts of the Society, as certified by the auditors of the Finance Department, together with the audit report thereon, shall be forwarded annually to the Government of Bihar and also to the Government of India.Annual Report