Section 8(5) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(5)The Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The accounts of the Committee shall be audited by the Accountant General, Himachal Pradesh at least once a year and any expenditure incurred in connection with such audit shall be paid by the Committee.Chapter-III District Legal Services Authorities and Taluka Legal Services Committees
