The Biological Diversity Act, 2002
34. Audit of accounts
of State Biodiversity Board.-
The accounts of the
State Biodiversity Board shall be maintained and audited in such manner as may,
in consultation with the Accountant-General of the State, be prescribed and the
State Biodiversity Boar shall furnish, to the State Government, before such
date as may be prescribed, its audited copy of accounts together with auditor's
report thereon.