Section 40(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)[ The accounts and the balance sheet shall be submitted by the Board to the Court and the Court shall at its annual meeting consider and pass a resolution and communicate the same to the Board and, thereafter the same shall be submitted to the State Government which shall cause an audit to be carried out by such person as it may direct.] [Substituted by M.P. Act No. 19 of 1985.]
