Section 26(4) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(4)The accounts of the Pradhikaran as certified by the Accountant General of Haryana or any other person appointed by him in this behalf together with the audit report thereon and an explanatory memorandum on the action so taken or proposed to be taken shall be forwarded annually to the Government and the Government shall cause a copy of the same to be laid before the State Legislature.
