Section 16 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019
16. Accounts and Audit of the Commission.
(1)The Commission shall maintain its accounts in such form and in such manner as may be prescribed.(2)The accounts of the Commission shall be audited annually by the Comptroller and Auditor General of India.(3)The annual accounts of the Commission together with the audit report thereon shall be forwarded to the State Government, the Government shall cause the same to be laid before the State Legislature and shall also forward a copy of the audit report to the Commission for taking suitable action on the matter arising out of the audit report.
