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5C. Accounts and audit.- (1) Every Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, including a balance-sheet in such form as may be prescribed by rules made under this Act. (2) The accounts of the Board shall be audited annually by the Comptroller and Auditor-General of India or by such other auditors qualified to act as auditors of companies under the law for the time being in force relating to companies, as the Government may appoint. (3) The auditors shall, at all reasonable times, have access to the books of accounts and other documents of the Board and may, for the purposes of the audit, call for such explanation and information as they may require or examine any member or officer of the Board. (4) The auditors shall forward to the Government a copy of their report together with an audited copy of the accounts of the Board. (5) The cost of the audit as determined by the Government shall be paid GUI of the funds of the Board.]    |
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