Section 9 in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
9. Audit.
(1)The Accounts of the State Commission will be sent to the Comptroller and Auditor General of India(C&AG), or to any other person appointed by him, within three months of the closing of the financial year. The Accounts of the State Commission will be Audited by the Comptroller and Auditor General of India. Any expenditure incurred in connection with such Audit will be payable by the State Commission to the Comptroller and Auditor General of India or any other person appointed by him.(2)The Accounts of the Commission as certified by the Comptroller and Auditor General of India or any other person appointed by him in this behalf, together with Audit report thereon will be forwarded annually to the Government by 31st December of each year by the State Commission to enable the Government to place the Audit Report before Rajasthan State Legislative Assembly.(3)The Comptroller and Auditor General of India or any other person appointed by him in this connection for the Audit of the Accounts of the State Commission will have the same right and privileges and authority in connection with such Audit as the Comptroller and Auditor General of India has in connection with the Audit of Government Accounts and in particular will have the right to demand production of books, Accounts, connected vouchers and other documents and papers and to inspect any of the offices of the State Commission.
