Section 21 in Punjab Gau-Sewa Commission Act, 2014
21. 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.(2)The accounts of the Commission shall be audited by the Accountant General at such intervals as he may consider appropriate and any expenditure in connection with such audit, shall be payable by the Commission to the Accountant General.(3)The Accountant General or any person appointed by him in connection with the audit of accounts of Commission under this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General generally has in connection with the audit of Government account and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Commission.
