Section 17(2) in Haryana School Teachers Selection Board Act, 2011
(2)The Board shall as soon as may be after closing its annual accounts, prepare statement of accounts in such form and forward the same to the Accountant General, by such date, as the Government may, in consultation with the Accountant General determine, for audit under section 14 of the Comptroller and Auditor Generals' (Duties, Powers and Conditions of Service) Act, 1971 (56 of 1971).
