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State of Bihar - Section

Section 23 in Bihar Biological Diversity Rules, 2017

23. Annual Report and Annual Statement of Accounts.

(1)The Board shall prepare its annual report for each financial year giving details of its activities and annual statement of accounts and submit the same to the State Government in Form-II.
(2)The accounts of the Board shall be maintained and audited, in consultation with the Accountant General of the State. The Board shall submit a copy of the annual audited account together with auditor's report thereon to the State Government by October 15th of the following year.
(3)The State Government shall lay down the annual report together with the auditor's report before the State Legislature, as soon as possible, after the receipt of same from the Board.