Section 13(5) in Manipur State Commission For The Scheduled Tribes Act, 2014
(5)The accounts of the Commission, as certified by the Accountant General, Manipur or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the House of State Legislature.Chapter - V Miscellaneous
