Section 63(5) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(5)The State Government shall-(a)cause the accounts of the Board, together with the audit report thereon, received by it under sub-section (4) to be laid annually before each House of the State Legislature, and(b)cause the accounts of the Board to be published in the prescribed . manner and make available copies thereof for sale at a reasonable price.
