Section 14 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
14. Audit and Accounts.
(1)The Board shall cause to be maintained such accounts, records and registers as may be prescribed.(2)The Board shall, soon after the close of the financial year prepare an annual statement of its accounts in such form and in such manner as may be prescribed.(3)The accounts of the Board shall be audited by the Director of Local Fund Accounts and shall be subject to the provisions of the Madhya Pradesh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (No. 43 of 1973) and the provisions of the said Act shall apply to the Board as if the Board were a local authority subject to the modification that Principal Officer in relation to the Board shall mean such officer of the Board as the State Government may, by notification, specify.
