Section 20 in Chhattisgarh Right of Youth to Skill Development Act, 2013
20. Audit of the state and district skill development funds.
- The State Authority and District Authority in each district shall:-(a)Maintain proper accounts including the balance sheets and other relevant records, prepare an annual financial statement of accounts which shall be audited by the Examiner of Local Fund Audit of the State or such person(s) authorized by it;(b)The Examiner of the Local Fund Audit or any person authorized by him in connection with the audit of the accounts of the State Authority or District Authority, as the case may be, shall have the same rights, privileges and authorities in connection with such audit as the Examiner of the Local Fund Audit has in connection with the audit of the accounts of local bodies, in particular, shall have the right to demand the production of books, accounts, connected vouchers, other documents and papers and to inspect the offices of the State Authority or the District Authority in each district, as the case may be;(c)These accounts, as certified by the Examiner of the Local Fund Audit or any other person authorized by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and State Government shall cause the same to be laid before the State Legislative Assembly; and(d)The State Authority and District Authority in each district may appoint statutory auditor for audit of its accounts without derogating clauses (b) and (c) of this Section.
