Section 23(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(2)The accounts of the Commission shall be audited by the Auditor General of Chhattisgarh at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Commission to the Auditor General of Chhattisgarh.
