Section 12 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
12. Accounts and audit.
(1)Subject to any rules made by the State Government in this behalf, the accounts of receipts and expenditure of the Institute shall be kept in such manner and in such form as the Board may from time to time prescribe.(2)The Board shall, as soon as may be after closing its annual accounts, prepare an annual statement of accounts in such form as the State Government may from time to time prescribe and forward the same to the Accountant General, Bihar, by such date as the State Government may, in consultation with the Accountant-General, Bihar, determine.(3)The accounts of the Institute shall be audited by the Accountant General, Bihar, or some other officer appointed by him in this behalf and the Board shall take suitable action on the matters arising out of the audit report.(3A)[ The State Government may call upon the Institute to adopt concurrent audit by the Chief Controller of Accounts and Audit of the State Government.] [Inserted by Act 6 of 1989.](4)The Board shall forward the annual accounts of the Institute together with the audit report thereon to the State Government and the State Government shall cause the same to be laid before the Legislature of the State.
