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.