Section 46 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
46. Power of State Government to have accounts of the University or college audited.
- If it so considers necessary, the State Government may cause the accounts of the University or any college to be audited by such agency as it thinks fit and on receipt of the audit report it may, after calling for a report from the University or college on the points raised therein and after considering the same, issue such directions as it thinks fit and thereupon the University or the college, as the case may be, shall comply with such directions within the time specified therein.
