All India Council for Technical Education Act, 1987
19. Accounts and audit.-
(1)
The Council shall cause to be maintained such books of account and other books
in relation to its accounts in such form and in such manner as may, in
consultation with the Comptroller and Auditor-General of India, be prescribed.
(2)
The Council shall, as soon as may be, after closing its annual accounts prepare
a statement of accounts in such form, and forward the same to the Comptroller
and Auditor-General of India by such date, as the Central Government may, in
consultation with the Comptroller and Auditor-General, determine.
(3)
The accounts of the Council shall be audited by the Comptroller and
Auditor-General of India at such times and in such manner as he thinks fit.
(4)
The accounts of the Council 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 annually to the Central Government and
that Government shall cause the same to be laid before both Houses of
Parliament.