(1)The State Sports Council or the District Sports Council (hereinafter referred to in this section as "the Council") as the case may be, shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the income and expenditure and balance sheet, in such form and in such manner as may be prescribed.(2)The Accounts of the Council shall be examined and audited by the Director of the Local Fund Accounts in accordance with the provisions of Kerala Local Fund Audit Act, 1994 (14 of 1994).(3)The audited statement of accounts and working report of the state Sports Council shall be forwarded to the Government before 31st July of ensuing year and as soon as possible it shall be laid before the Legislative Assembly by the State Government.
