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State of Odisha - Section

Section 6 in The Orissa Cultural Grants Rules, 1995

6. Report of activities and audit.

(1)A State Autonomous Body shall furnish at the end of the year, the Annual Report (in Oriya and English and the Audited Statement of Accounts (certified by a qualified Chartered Accountant) including (i) the Receipt and Payment Accounts, (ii) the Income and Expenditure Accounts, and (iii) the Balance Sheet of the said Body.
(2)A State Autonomous Body shall also furnish a monthly Report on its activities to the Department, with a copy to the Director.
(3)The registers and documents of a State Autonomous Body relating to the grants sanctioned under these rules shall be open for inspection by any authorised representative of the Department not below the rank of Deputy Secretary to Government.