Section 26V in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26V. Account and Audit.
(1)The Board shall before the commencement of and may at any time duringa financial year, prepare a statement or a supplementary statement, as the case may be, of programmes of its activities during that year as well as financial estimates in respect thereof and submit them to the State Government, in such manner and by such dates as it may by general or special order direct, for its previous approval.(2)The Board shall cause to be 'maintained proper books of account and other books in relation to its accounts and prepare the annual balance-sheet.(3)The accounts of the Board shall be audited by such auditor as the State Government may by general or special order direct, and the auditor so appointed shall have power of requiring the production of documents and the furnishing of information respecting all matters.(4)The accounts .of the Board as certified by the auditor, together with the audit report thereon shall be forwarded annually to the State Government who may issue such directions to the Board in respect thereof as it may deem fit, and the Account and Audit Board shall comply with such directions.(5)The State Government shall-(a)cause the accounts of the Board, together with the audit report there on, received by it under sub-section (4) to be laid annually before each House of the State Legislature; and(b)cause the accounts of the Board to be published in such manner as it thinks fit.
