Section 10 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
10. Fund of Board. Sections 4(10) and 17.
(1)All moneys at the credit of the Board shall constitute the Fund;(2)Subject to any guidelines that the Board may frame, all moneys at the credit of the Board shall be kept in the State Bank of India or in any Nationalised Bank as the Board may decide.(3)Subject to the provisions of the Act, the rules and the regulations made thereunder, the Fund may be applied for purposes of payment of the charges and expenses connected with incidental to several matters specified in the Act, the rules and the regulations made thereunder and for any other purpose for which by or under the Act and the rules, powers are conferred or duties imposed on the Board.(4)The accounts of the Board shall be audited annually by the Examiner Local Bodies and a copy of the annually by the annual audited accounts and balance sheet shall be submitted by the Board to the Government within a period of six months from the close of the financial year. However, the Accountant General (Audit), Haryana shall conduct the audit of the Board over and above the Examiner Local Bodies. Annual accounts including receipts and payment account, income and expenditure account and balance sheet shall be maintained in form as shown in Schedule-I, II and III respectively.
