Section 48 in The Orissa Veterinary Council Rules, 1997
48.
(1)The accounts of the State Council shall be audited annually by the Local Fund Audit Organisation of the State Government.(2)Any person appointed in connection with the audit of the accounts of the State Council shall have the same rights and privileges and authority in connection with such audit as the Local Fund Audit Organisation of the State has in connection with the audit of Government accounts, and, in particular, shall have the right to demand the production of books of accounts, connected vouchers and other documents and papers and to inspect the office of the State Council.(3)The accounts of the State Council as certified by the Local fund Audit Organisation of the State or any person appointed by their in this behalf together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the State Legislature.(4)A copy of the accounts of the State Council as so certified together with the audit report thereon shall be forwarded simultaneously to the Veterinary Council of India.
