Section 16 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
16. Accounts and audit .
- The Board shall cause proper accounts and other records in relation there to be kept, including the proper system of internal check and prepare an annual statement of accounts, including the income and expenditure account and the balance sheet in such form as may be prescribed by regulations.(2)The accounts of the Board shall be audited by such person as may be appointed by the Government and any expenditure incurred in connection with such audit shall be payable by the Board to the Government.(3)The person so appointed and any other person authorized by him in connection with the audit of the accounts of the Board shall have the same rights, privileges and authority in connection with the audit as the Comptroller and Auditor-General of India has in connection with the audit of Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers, from any of the officers of the Board in connection with the audit of accounts of the Board .(4)The accounts of the Board as certified by the person so appointed or any other person authorized by him in this behalf together with the audit report thereon shall be forwarded annually to the Government and the Government may issue such instructions to the Board in respect thereof as they deem fit and the Board shall comply with such instructions.(5)The Government shall cause the accounts of the Board to be published in the manner prescribed by rules and make available copies thereof on sale at a reasonable price fixed therefor.CHAPTER -IV Water Supply
