Section 32 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
32. Accounts and audit
(1)The University shall maintain proper accounts and other relevant Accounts and records. and prepare an Annual Statement of Accounts, including the income and audit expenditure account and the balance sheet, in such form and in such manner as may be prescribed.(2)The University shall adopt a proper system of internal checks and balances and control in the discharge. of its financial, accounting and auditingfunctions as may be prescribed by the Regulations.(3)The accounts of the University shall be audited every year by Controller and Auditor General.(4)The accounts of the University with the audit reports thereon certified by the Controller and Auditor General shall be placed before the Board and the Boardmay issue such instructions to the University in respect thereof as it deems fit and the University shall comply with such instructions.(5)The accounts of the University, shall be audited by the office of the Director, internal Accounts and Audit, UP in every year and such periodic internalaudit reports shall be placed before the Board for review.(6)The University shall prepare for each year an annual report of its activities of the previous year containing such particulars as the Board may specify and submit the same in the form of Annual Report to the Board on or before such date as may be prescribed, for review and approval.(7)The copy of the annual report and annual audit report along with the resolution of the Board thereon shall be submitted to the State Government.
