Section 23 in The U.P. Forests Corporation Act, 1974
23. Accounts and audit.
(1)The Corporation shall maintain proper accounts and prepare an annual statement of accounts including balance-sheet in such form as the State Government may direct.(2)The accounts of the Corporation shall be subject to audit annually by the Examiner, Local Fund Accounts and any expenditure incurred by him in connection with such audit shall be payable by the Corporation to the Examiner Local Fund Accounts.(3)The Examiner, Local Fund Accounts or any person authorised by him in connection with the audit of accounts of the Corporation shall have the same rights, privileges and authority in connection with such audit as the Examiner, Local Fund Accounts has in connection with the audit of the accounts of a local body and, in particular, shall have right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Corporation.(4)The accounts of the Corporation as certified by the Examiner, Local Fund Accounts or any person authorised by him in that behalf together with the audit report thereof shall be forwarded annually to the State Government.(5)The State Government shall-(a)cause the accounts of the Corporation, 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 Corporation to be published in the prescribed manner and make available copies thereof for sale at a reasonable price.
