Section 13 in The Karnataka State Minorities Commission Act 1994
13. Accounts and audit.-
(1)Accounts of the income and expenditure of the Commission shall be kept in accordance with such rules, as may be prescribed.(2)The Commission shall prepare an annual statement of accounts in such form as may be pre-scribed.(3)The accounts of the Commission shall be audited annually by such auditor as the Government may appoint.(4)The auditor shall for the purpose of the audit have access to all the accounts and other records of the Commission.(5)The Commission shall pay out of the grant such charges for the audit as may be prescribed.(6)As soon as may be after the receipt of the report of the auditor, the Commission shall send a copy of the annual statement of accounts, together with a copy of the report of the auditor to the Government and shall cause to be published the annual statement of accounts in such manner as may be prescribed.(7)The Government may, after perusal of the report of the auditor, give such directions, as it thinks fit, to the Commission and the Commission shall comply with such directions.
