Section 23 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
23. Accounts and Audit of the Commission.
(1)The Commission shall maintain proper accounts and other relevant records and prepare annual statement of accounts in such form as may be prescribed by the Government in consultation with the Auditor General of Chhattisgarh.(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.(3)The Auditor General of Chhattisgarh and any person appointed by him in connection with the audit of the accounts of the Commission under this Act shall have the same rights and privileges and authority in connection with such audit as the Auditor General of Chhattisgarh generally has in connection with the audit of government accounts and. in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Commission.(4)The accounts of the Commission as certified by the Auditor General of Chhattisgarh or any other person appointed by him on his behalf, together with the audit report thereon shall be forwarded annually to the Government and the Government shall cause the same to be laid, as soon as it may be after it is received, before the State Legislature.
