Section 61 in Arunachal Pradesh Housing Board Act, 2014
61. Accounts and Audit.
(1)The Board shall cause to be maintained proper books of accounts and such other records as the rules made under this Act may require and shall prepare in accordance with such rules an annual statement of accounts for each financial year.(2)The accounts of the Board shall be audited annually by such auditors or Charter Accountants to be appointed by the Board.(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditors to the State Government; and shall cause the accounts to be published in the Official Gazette within 31s' July every year.(4)The Board shall comply with such directions as the State Government may, after perusal of the report of the auditors, think fit to issue.
