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State of Uttar Pradesh - Section

Section 32 in U.P. Technical University Act, 2000

32. Accounts and audit.

(1)The annual accounts and balance-sheet of the University shall be prepared under the direction of the Executive Council and shall, once at least every' year, and at intervals of not more than fifteen months, be audited by the Director, Local Fund Accounts, Uttar Pradesh or by such person or persons as the State Government may authorise in this behalf.
(2)A copy of the annual accounts and the balance-sheet together with the audit report thereon shall be submitted to the State Government alongwith the observation, if any, of the executive council before the thirtieth of September's every year.
(3)Any observation made by the State Government be on the annual accounts shall be brought to the notice of the Executive Council and the views of lithe Executive Council, if any, on such observations shall be submitted to the State Government.