Section 13 in The Bihar School Examination Board Act, 1952
13. Audit of accounts of the Board.
- The accounts of the Board be subject to audit under the Bihar and Orissa Local Audit Act, 1925 (B. & O. Act II of 1925), and for the purposes of the said Act, the Board shall be deemed to be a local authority whose accounts have been declared by the State Government to be subject to audit under Section 3 of the said Act and the Examination Fund shall be deemed to be a local fund.
