Section 14(2) in Telangana Labour Welfare Fund Act, 1987
(2)The accounts of the Board as certified by the auditor, together with the audit report thereon shall be forwarded yearly to the Government and the Government may issue such instructions to the Board in respect thereof as they may deem fit and the Board shall comply with all such instruction. A copy of the accounts of the Board, as certified by the Auditor together with a copy of the audit report thereon shall be laid on the table of the [legislature] [Substituted by G.O.Ms.No.6, LET&F (Labour) Department, dated 01.02.2016.] of the State.
