Section 8(iv) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
(iv)Audit.-Audit of Board's accounts shall be done by the Director, Local Fund Auditor, Madhya Pradesh. The Managing Director shall arrange to produce all accounts, registers, documents and such other relevant papers that may be called by the Audit Officer for the purpose of the audit. Explanation sought by such officer to eliminate any difference shall be furnished to him immediately. Accounts, after completion of the audit, shall be stamped and the accounts and copies of Audit Report, along with observations thereof shall be placed before the Board, Audit Report will be sent to the State Government along with the observations of the Board.
