Section 27 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
27. Accounts and audit.
(1)The Corporation shall maintain books of accounts 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 Corporation shall be audited by an auditor appointed by the State Government [* * *] [Omitted vide O.A. No. 4 of 1995 (O.G.E. No. 211 dated 17.2.1995.].(3)As soon as the accounts of the Corporation are audited, the Corporation shall send a copy thereof together with the copy of the report of the auditor thereon to the State Government.(4)The State Government shall cause the accounts of the Corporation together with the audit report thereon forwarded to it under Sub-section (3) to be laid annually before the State Legislature.
