Technology Development Board Act, 1995
13. Accounts and audit.
- The Board shall maintain
proper accounts and other relevant records and prepare an annual statement of
accounts in such form as may, be prescribed by the Central Government in
consultation with the Comptroller and Auditor-General of India.
- The Comptroller and
Auditor-General of India or any, other person appointed
by him in connection with the auditing of
the accounts of the Board under this Act shall have the same
rights and privileges and the authority in connection
with such audit as the Comptroller and
Auditor-General of India has in connection with the auditing
of the Government accounts and, in particular, shall have the right to
demand the production of books, accounts, connected vouchers and
other documents and papers and to inspect any of the offices of
the Board under this Act.
- The accounts
of the Board shall be audited by
the Comptroller and Auditor-General of India annually and any expenditure
incurred in connection with such audit shall be payable by the Board
to the Comptroller and 'Auditor-General of India.
- The Board shall furnish
to the Central Government before such date as may be prescribed its audited copy
of accounts together with auditor's report.
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