Section 9(2) in Joint Electricity Regulatory Commission for the State of Goa and Union territories (Constitution and Manner of Application of Fund, Form and Time for Preparation of Budget) Rules, 2016
(2)The Joint Commission shall forward its accounts annually as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf, together with the report of the audit thereon, to the Central Government and the participating State Government to enable the Central Government and the participating State Government to lay the accounts and the report of the audit before each House of Parliament and the participating State Legislature, as the case may be.
