Section 81 in The Orissa Development Authorities Act, 1982
81. Accounts and Audit.
(1)The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance-sheet in such form as the State Government may by rules prescribe in consultation with the Accountant General, Orissa.(2)The accounts of the Authority shall once in every financial year, be examined and audited under the provisions of the Orissa Local Fund Audit Act, 1948 (Orissa Act 5 of 1948).(3)The accounts of the Authority shall also be subject to Audit annually by the Accountant-General, Orissa and any expenditure incurred by him in connection with such audit shall be payable by the Authority to the Accountant-General, Orissa.(4)The Accountant-General, Orissa and any person appointed by him in connection with the audit of accounts of the Authority shall have the same right, privilege and Authority in connection with such audit as the Accountant-General, Orissa has in connection with the audit of the Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Authority.(5)The accounts of the Authority as certified by the Accountant General, Orissa or any other person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the State Government and that State Government shall cause a copy of the same to be laid before the State Legislature.(6)Notwithstanding, anything contained in Sub-sections (2) and (3), the State Government may, at any time get the accounts of the Authority examined and audited by deputing an officer and it shall be the duty of the Authority to furnish all the relevant records requisitioned by the said Officer.(7)It shall be the duty of the Authority to remedy any defect or irregularities that may be pointed out by any of the audit.
