The Airports Authority of India Act, 1994
28.Accounts and audit.-
- The Authority shall maintain proper accounts and other
relevant records and prepare and annual statement of accounts including the
profit and loss account and the balance - sheet in such form as may be
prescribed by the Central Government in consultation with the Comptroller and
Auditor - General of India.
- The accounts of the authority shall be audited annually by
the comptroller and Auditor - General of India and any expenditure incurred by
him in connection with such audit shall be payable by the authority to the
Comptroller and Auditor-General of India.
- The Comptroller and Auditor-General of India and any person
appointed by him in connection with the audit of the accounts of the authority
shall have the same rights and privileges and authority in connection with such
audit as the Comptroller and Auditor-General has in connection with the audit of
government account and in particular shall have the right to demand the
production of books accounts connection vouchers, documents and papers and
inspect any of the officers of the Authority.
- The accounts of the Authority as certified by the comptroller
and auditor - General of India or any other person appointed by him in this
behalf together with the audit report thereon shall be forwarded same to be laid
before both Houses of Parliament.
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