Section 8(5) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(5)The Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The records shall be maintained in accordance with the provisions of the Financial Code. The accounts of the Committee shall be audited by the Local Audit Department at least once a year and any expenditure incurred in connection with such audit shall be paid by the Committee.
