Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 39 in Indira Kala Sangit Vishwavidyalaya Act, 1956

39. Audit of accounts.

(1)The accounts of the Vishwavidyalaya shall at least once in every year at intervals of not more than fifteen months, be audited by the [Examiner of Local Fund Accounts.] [Substituted by M.P. Act No. 17 of 1958.]
(2)The accounts, when audited, shall be published in the Gazette and a copy of the accounts together with the audit report shall be submitted by the Karyakarini Samiti to the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] and the State Government.Supplementary Provisions