Section 63 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
63. Accounts and audit. - [(1)(a)] The Housing Commissioner shall lay before the Board, at a special meeting to be held before the commencement of financial year, a budget of the Board for that Year.
(b)Every such budget shall be prepared in such form as may be prescribed and shall make provisions for -(i)the housing and improvement schemes which the Board proposes to execute whether in part or whole during that year;(ii)the due fulfilment of all the liabilities of the Board; and(iii)the efficient administration of this Act; and shall contain a statement showing the estimate receipts and expenditures on capital and revenue accounts for that year, and such other particulars as may be prescribed.(c)The Board shall after considering the budget sanction it with or without modifications, and submit the same to the State Government for approval.(d)The State Government may cither approve the budget as sanctioned by the Board, or return it to the Board for such modifications as the State Government may direct.(e)Where a budget is so returned the Board shall forthwith make such modifications and submit the budget as so modified to the State Government, which may then approve it.(f)The Housing Commissioner may, at any time during the financial year for which a budget has been approved by the State Government, lay before the. Board a supplementary budget and the foregoing provisions for this sub-section shall mutatis mutandis apply to such supplementary budget.(2)The Board shall maintain the accounts and prepare the balance-sheet in such form and manner as may be prescribed.(3)The accounts of the Board shall be audited by such auditor in such manner and at such times as may be prescribed, and the auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and such powers in respect of disallowance and surcharge against the Adhyaksh, the Housing Commissioner and members, officers and servants of the Board for any lass, waste or misapplication of the fund or property of the Board through neglect or misconduct on their part, and shall follow such procedure in respect of surcharge and recovery of the amount surcharged, and in respect of disallowance surcharge be subject to such appeal and in such manner, as may be prescribed.(4)The accounts of the Board as certified by the auditor, together with the audit report thereon, shall be forwarded annually to the State Government who may issue such instructions to the Board in respect thereof as it may deem fit, and the Board shall comply with such instructions.(5)The State Government shall-(a)cause the accounts of the Board, together with the audit report thereon, received by it under sub-section (4) to be laid annually before each House of the State Legislature, and(b)cause the accounts of the Board to be published in the prescribed . manner and make available copies thereof for sale at a reasonable price.
