Section 31 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
31. Accounts and Audit.
(1)The Board shall maintain proper accounts and the relevant records and prepare an annual statement of accounts including the profit and and loss account and the balance sheets in such form as may be prescribed.(2)The accounts of the Board shall be audited by such persons as the Government may appoint in this behalf.(3)The Auditors appointed by the Commission shall have the right to audit and inspect the accounts of the Board pertaining to the funds advanced by the Commission.(4)The person appointed under sub-sections (2) and (3) shall, in connection with such audit, have such rights, privilegers and authority, as may be prescribed and in particular, such auditor shall have the right to demand the production of books, accounts, connected vouchers and other documents and to inspect any of the offices of the Board.(5)The accounts of the Board as certified by such auditor together with the audit report thereon shall be forwarded annually to the Government and the Commission before such date as the Government may specify in this behalf.(6)The Board shall comply with such directions as the Government may, after perusal of the report of the auditor, think fit to issue.
