Section 29 in North-Eastern Hill University Act, 1973
29. Annual accounts.-
(1)The annual accounts and balancer sheet of the University shall be prepared under the directions of the Executive Council and shall once at least every year and at interval of not more than fifteen months be audited by the Comptroller and Auditor-General of India.(2)The annual accounts when audited shall be published in the Gazette of India and a copy of the accounts together with the report of the Comptroller and Auditor-General shall be submitted to the Court and the Visitor along with the observations of the Executive Council.(3)Any observations made by the Visitor on the annual accounts shall be brought to the notice of the Court and the observations of the Court, if any, shall after being considered by the Executive Council, be submitted to the Visitor.(4)[ A copy of the annual accounts together with the report of Comptroller and Auditor General, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament] [Inserted by the Central University Laws (Amendment) Act, 2008 (w.e.f. 05.12.2008) ]
