Section 35(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The accounts of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall, at least once in a year, be audited by the [Director] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2. Ed.: However, retained as 'Director' as requested vide letter No. 177918/NLU Lko/Admin/P-18/2012, dated 12-10-2018. The Publisher, Eastern Book Company EBC Publishing Pvt. Ltd. takes no responsibility for the change.], Local Funds Accounts, Uttar Pradesh or by such person or persons as the State Government may authorize in this behalf.
