Section 24 in Karnataka Industrial Areas Development Act, 1966
24. Accounts and Audit.
(1)The Board shall maintain books of account and other books in relation to its business and transactions in such form, and in such manner, as may be prescribed.(2)The accounts of the Board shall be audited by an Auditor appointed by the State Government.(3)As soon as the accounts of the Board are audited, the Board shall send to the State Government, -(a)a copy of the audited accounts, and(b)an annual report of the working of the Board for the financial year concerned giving an account of the activities of the Board and such other particulars as may be prescribed, and(c)a report of the Auditor on the audited accounts of the Board.(4)The State Government shall cause the audited accounts of the Board together with the audit report thereon, and the annual report forwarded to it under sub-section (3) to be laid before each House of the State Legislature as soon as may be after their receipt by the State Government.
