Section 17 in Haryana School Teachers Selection Board Act, 2011
17. Accounts and Audi.
(1)The Board shall cause to be maintained such books of accounts and other books in relation to its account, in such form and in such manner, as the Government may, by general order direct.(2)The Board shall as soon as may be after closing its annual accounts, prepare statement of accounts in such form and forward the same to the Accountant General, by such date, as the Government may, in consultation with the Accountant General determine, for audit under section 14 of the Comptroller and Auditor Generals' (Duties, Powers and Conditions of Service) Act, 1971 (56 of 1971).(3)The Annual accounts of the Board together with the audit report thereon shall be forwarded to the Government and the Government shall cause the same to be laid before the State Legislature.
