Section 22(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(2)The annual accounts and balance sheet as prepared by the Secretary shall be audited every year by such auditor as may be appointed by the Government on payment of such amount as may be specified from amongst persons qualified for appointment as auditors of companies under section 226 of the Companies Act, 1956 and there shall not be interval of more than fifteen months between two successive audits.
