Section 20 in The Rajasthan State Commission for Women Act, 1999
20. Accounts and Audit.
(1)The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed by the State Government in consultation with the Accountant General, Rajasthan.(2)Accounts of the Commission shall be audited by such authority or body as may be prescribed by the State Government and the expenditure incurred in connection with such audit shall be payable out of the grant provided to the Commission.(3)The Authority or the body prescribed under sub-section (2) shall have the same rights, privileges and authority in connection with such audit as the Accountant General, Rajasthan has in connection with the audit of Government accounts and in particular shall have the right to the production of books, accounts, connected vouchers and other documents and to inspect other relevant records of the Commission pertaining to the accrual of funds and their disbursements.(4)The accounts of the Commission as certified by the auditor, auditing accounts under this section, together with the audit report thereon shall be forwarded annually to the State Government by the Commission.
