Section 22 in The Jammu and Kashmir State Forest Corporation Act, 1978
22. Accounts and Audit.
(1)The Corporation shall maintain proper accounts and prepare annual statement of accounts including balance sheet.(2)The accounts of the Corporation shall be audited annually by such qualified Charted Accountant as the Government may appoint. The Auditor so appointed shall have the right to demand the production of books, accounts and connected vouchers, documents and papers and to inspect any of the offices of the Corporation.(3)The accounts of the Corporation, as certified by the Auditor or any person authorised by him in that behalf together with the audit report thereof, shall be forwarded annually to the Government.(4)The Government shall,-(a)cause the accounts of the Corporation together with the audit report thereon, received by it under sub-section (3) to be laid annually before each House of the State Legislature, and(b)cause the accounts of the Corporation to be published in the prescribed manner and make available copies thereof for sale at a reasonable price.
