Section 34 in The Rajasthan Khadi and Village Industries Board Act, 1955
34. Accounts and audits.
(1)The accounts of Board shall be maintained and an annual statement of accounts shall be prepared in such manner as may be prescribed.(2)The accounts of the Board shall be audited by a chartered accountant or by such persons as the State Government may direct.(3)As soon as the accounts of the Board are audited, the Board shall send a copy thereof together with a copy of the report of the audit thereto to the State Government.[(3-A) The State Government shall, as soon as may be, after the receipt of the said statement and the report, cause them to be laid on the Table of the House of the State Legislature, and the said statement and the Report shall be open to discussion thereon, but shall not be subject to vote.] [Inserted by Rajasthan 26 of 1964.](4)The audited accounts of the Board shall be submitted to the State Government in such manner as may be prescribed.(5)The Board shall comply with such directions as the State Government may, after the report of the audit, think fit to issue.
