Section 17 in The Haryana State Higher Education Council Act, 2018
17. Annual account and audit.
(1)The accounts of the Council and the annual report of accounts shall be maintained in such manner, as may be prescribed.(2)The accounts of the Council shall be audited by an Auditor appointed by the Council.(3)The Member Secretary shall be responsible for the publication of the annual report and make available the sealed copy of report to each member and presenting the same before the Council for approval.(4)Mistakes and irregularities pointed out by the Auditor shall be rectified by the Council following due procedure.(5)The audited report of the accounts of the Council shall be presented to the State Government within prescribed time limit alongwith the comments of the Council.(6)After receiving the annual accounts and audit report, the State Government shall present it before the State Legislature as soon as possible.
