Section 14 in The Orissa Khadi and Village Industries Board Rules, 1956
14. [ [Rule 14 has been omitted and Rule 15 has been re-numbered as Rule 14 vide Notification No. 21835/24-12-1958.]
(1)Within six months of the close of every financial year the Secretary shall cause the statement of accounts referred to in Section 31 of the Act, to be prepared showing the financial results of the schemes or works undertaken by the Board in that year and to be kept ready for examination and audit by the Examiner of Local Accounts, Orissa under the provisions of the Orissa Local Fund Audit Act, 1948 (Orissa Act V of 1948).(2)The audited statement of receipts and expenditure together with the report of the Examiner of Local Accounts, Orissa shall be submitted to the State Government not later than the 31st July following.]Form-I[Rule 16]Programme of work to be done during the year
