(1)The Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the profit and loss account and the balance sheet, in such form as may be prescribed by the Government in consultation-with the Comptroller and Auditor General of India.(2)The accounts of the Board shall be audited annually by the Comptroller and Auditor General of India and any expenditure incurred by him in connection with such audit shall be payable by the Board.(3)The Comptroller and Auditor General of India and any person appointed by him in connection with the audit of the accounts of the Board shall have the same powers in connection with such audit as the Comptroller and Auditor 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 any of the offices of the Board.(4)Every such auditor shall send a copy of his report, together with an audited copy of the accounts, to the Government.(5)The Goverrunent shall, as soon as may be after the receipt of the audit report under sub-section (4), cause the same to be laid before the Legislative Assembly of the National Capital Territory of Delhi.
