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THE UTTARAKHAND FOREST DEVELOPMENT CORPORATION (FIRST AMENDMENT) ACT, 2012
THE UTTARAKHAND FOREST DEVELOPMENT CORPORATION (FIRST AMENDMENT) ACT, 2012
[Act No. 5 of 2012]
[08th June, 2012]
PREAMBLE
An Act further to amend the Uttar Pradesh Forest Corporation Act, 1974, to the context of the State of Uttarakhand
Be it enacted by the Uttarakhand Legislative Assembly in the Sixty-three Year of the Republic of India as follows--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand Forest Development Corporation (First Amendment) Act, 2012.
(2) It shall come into force at once.
Section 2 - Amendment of Section 23
In Section 23 of the Uttar Pradesh Forest Corporation Act, 1974 (as enforced in the State of Uttarakhand) for sub-sections (2), (3) and (4), the following sub-sections shall be substituted, namely--
"(2) The accounts of the Corporation shall be subject to audit annually by the Comptroller and Auditor General of India or any person authorised by him, and any expenditure incurred by him in connection with such audit shall be payable by the Corporation to the Comptroller and Auditor General of India or any person authorised by him.
(3) The Comptroller and Auditor General of India or any person authorised by him in connection with the audit of accounts of the Corporation shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor General of India has in connection with the audit of the accounts of an organisation and, in particular, shall have right to demand the production of books, accounts, connected vouchers and other document and papers and to inspect the office of the Corporation.
(4) The accounts of the Corporation as certified by the Comptroller and Auditor General of India or any person authorised by him in that behalf together with the audit report thereof shall be forwarded annually to the State Government.".
