Section 20 in Rail Land Development Authority (Constitution) Rules, 2007
20. Accounts and Audit.
(1)The Authority shall maintain proper accounts and other relevant record and prepare an annual statement of accounts in such form as may be prescribed by the Central Government in consultation with the Comptroller and Auditor General of India.(2)The accounts of the Authority shall be audited by the Comptroller and Auditor General of India at such intervals as may be specified by him arid any expenditure incurred in connection with such audit shall be payable by foe Authority to the Comptroller and Auditor General, as required.(3)Suitable mechanism for internal audit should be evolved by the Authority.
