(1)The accounts of the commission shall be maintained and annual statement of accounts shall be prepared, in such manner as may be prescribed.(2)The accounts of the commission shall be audited by a Chartered Accountant appointed by the commission with the prior approval of the State Government or by such persons as the State Government may direct.(3)As soon as the accounts of the commission are audited, the commission shall send a copy thereof, together with the copy of the report of audit thereto, to the State Government.(4)The commission shall, before such date and at such intervals and in such manner as the State Government may from time to time direct, submit to the State Government reports on such matters and statistics and returns as the State Government may require.(5)The State Government shall, as soon as may be. after the receipt of the said statement and report under sub-section (3), cause them to be laid on the table of the House of the State Legislature.
