Section 12 in The Delhi Minorities Commission Act, 1999
12. Accounts and Audit.
(1)The accounts of the income and expenditure of the Commission shall be kept in accordance with the rules.(2)The Commission shall prepare an annual statement of accounts in the prescribed form.(3)The accounts of the Commission shall be audited annually by the auditors appointed by the Comptroller and Auditor General of India.(4)The auditors shall have access to all the accounts and other records of the Commission.(5)The Commission shall send a copy of the annual statement of accounts together with a copy of the audit report to the government to be published in the prescribed manner.
