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State of Jharkhand - Section

Section 39 in The Jharkhand Area Autonomous Council Act, 1994

39. Accounts and Audit.

(1)The accounts of the Council shall be maintained in such manner and annual statement of accounts shall be prepared in such manner as the State Government in consultation with the Accountant General may prescribe.
(2)The Comptroller and Auditor General shall also audit the accounts of the Council along with the accounts of the State Government and the general provisions of audit of the accounts of the State Government shall also apply to the accounts of the Council.
(3)The report relating to the Accounts of the Council shall form part of the Comptroller and Auditor General's report relating to the accounts of the State Government shall be laid before the State Legislature along with the report of the accounts of the State Government.