Section 75(4) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(4)The accounts of the State Fund for persons with disabilities shall be audited by the Comptroller and Auditor-General of India at such intervals as may be specified by him and any expenditure incurred by him in connection with such audit shall be payable from the State Fund to the Comptroller and Auditor-General of India.
