Preamble
Himachal Pradesh Board of School Education (Amendment) Act, 1983*
| [Himachal Pradesh Act No. 18 of 1983]1 | [15th December, 1983] |
An Act further to amend the Himachal Pradesh Board of School Education Act, 1968 (Act No. 14 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fourth Year of the Republic of India, as follow:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Board of School Education (Amendment) Act, 1983.
(2) It shall come into force at once.
Section 2. Substitution of section 15
2. Substitution of section 15.- For the existing section 15 of the Himachal Pradesh Board of School Education Act, 1968 (Act No. 14 of 1968), the following section 15, along with its heading, shall be substituted, namely:-
"15 Annual report and the audit of the accounts of the Board.-
(1) The Board shall prepare once in every financial year, in such form and at such time as may be directed by the State Government, an annual report giving a true and full account of its activities during the previous financial year.
(2) The Board shall cause to be maintained such books of accounts and other books in relation to its accounts and shall, as soon as may be after closing its annual accounts, prepare a statement of accounts in such form and in such manner as the State Government may, by general or special order, direct.
(3) The accounts of the Board shall be audited annually by such agency as may be specified by the State. Government.
(4) The annual report prepared under sub-section (1) and the audit report prepared under sub-section (2) shall be submitted by the Board to the State Government immediately after the close of each financial year and the State Government shall, as soon as may be after furnishing of these reports by the Board to it, but within a period of nine months after the close of financial year to which these reports pertain, cause such reports to be laid before the State Legislative Assembly."