Section 22 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
22. Audit and Accounts
(1)The accounts of the non-government educational institutions shall be maintained and the audit shall be done in such manner as may be prescribed.(2)The institution shall furnish to the Director an audited statement of accounts at the closing of every financial year mentioning clearly the total receipts and expenditure during the last financial year.
