Section 14(1) in The Orissa Khadi and Village Industries Board Rules, 1956
(1)Within six months of the close of every financial year the Secretary shall cause the statement of accounts referred to in Section 31 of the Act, to be prepared showing the financial results of the schemes or works undertaken by the Board in that year and to be kept ready for examination and audit by the Examiner of Local Accounts, Orissa under the provisions of the Orissa Local Fund Audit Act, 1948 (Orissa Act V of 1948).
