(1)The Auditors shall, before the expiry of fourteen days of the completion of the audit, prepare their report and submit copies thereof to Government and to the Board.(2)The Board shall, on receipt of such report cause the same along with an abstract of the relevant accounts to be published in the Official Gazette.(3)The Government shall, as soon as may be after receipt of the report, cause a copy thereof to be laid before the Legislative Assembly.Chapter-VII Borrowing powers of the Board
