Section 62 in Sonowal Kachari Autonomous Council Act, 2005
62. Audit.
- Subject to the provisions of the comptroller and Auditor General's (Duties, Power and Conditions of Service), Act, 1971 (Central Act 56 of 1971) and the rules and the orders made thereunder, the audit of the accounts of the General Council and Village Council shall be entrusted by the Government to the Comptroller and Auditor General of India who may submit to Government such report thereon as it may deem fit. The Government shall transmit the report to the General Council and the Village Councils for discussion and consideration. The General Council and the Village Councils shall return the report to the Government with comments, if any. The Government shall lay such report along with the comments of the General Council and the Village Councils before the State Legislature.
