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State of Himachal Pradesh - Section

Section 45 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

45. Annual and audit reports.

(1)The University shall prepare once in every financial year in such form and at such time as may be directed by the State Government an annual report giving a true and full account of its activities during the previous financial year.
(2)The annual accounts of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all the money accruing to or received by the University shall be entered in the accounts.
(3)The accounts and the balance sheet of the University shall be submitted by the Vice-Chancellor through the Board to the Government which shall cause them to be audited by an agency specifically authorised in this behalf by the State Government from time to time.
(4)The accounts, when audited, shall be printed and copies thereof, together with audit report, shall be submitted by the Vice-Chancellor to the Board,which shall forward the said audit report along with the annual report prepared under sub-section (1), immediately after the close of each financial year to the Government with such comments as it may deem fit and the Government shall as soon as may be after these reports are furnished by the University to it, but within a period of nine months after the close of the financial year to which these reports pertain, cause such reports to be laid before the State Legislative Assembly.