Section 33 in The National Capital Region Planning Board Rules, 1985
33. Accounts & Audit.
(1)The Board shall maintain the accounts of the Board separately with regard to the grants and loans received under sub-section (1) of the section 21, sums received under sub-section (2) of section 21 and sums received under clauses (b) and (c) of sub-section (1) of section 22 of the Act. The forms of accounts will be specified by the Government in consultation with the Comptroller and Auditor General of India.(2)The annual statement of accounts of the Board shall be in such forms as may be specified by the Government in consultation with the Comptroller and Auditor General.(2A)[ The accounts of the Board, before audited by the Comptroller and Auditor General of India, shall be approved and authenticated by the Member-Secretary on behalf of the Board.] [Inserted by Notification No. G.S.R. 205(E) dated 18.3.2004 (w.e.f. 22.5.1985)](3)[The accounts, approved and authenticated by the Member-Secretary under sub-rule (2A), shall] [Substituted words "The accounts shall" by Notification No. G.S.R. 205(E) dated 18.3.2004 (w.e.f. 22.5.1985)] be audited by the Comptroller and Auditor General of India. However, Comptroller and Auditor General of India may suggest the appointment of a primary Auditor to conduct audit on his behalf and there upon such Primary Auditor shall audit the accounts in accordance with the directions and guidelines issued by the Comptroller and Auditor General.
