Section 35B in The Goa, Daman and Diu Preservation of Trees Act, 1984
35B. Account and Audit.
- The Tree Officer and the Deputy Collector exercising the power under section 12-A of this Act shall prepare account and other relevant records and prepare an annual statement of account in such form as may be prescribed by the Government in consultation with the Director of Accounts, Government of Goa. The account maintained under this section shall be audited by the Directorate of Accounts, Government of Goa at such intervals as may be specified by the Government and any expenditure incurred in connection with such audit, shall be payable by the Tree Officer to the Directorate of Accounts from the fund so created.(2)The Account of Tree Protection Fund as certified by the Directorate of Accounts or any other person appointed by it in this behalf, together with audit report thereon, shall be forwarded annually to the Government and the Government shall cause the same to be laid before the State Legislative Assembly.]
