Section 20(4) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
(4)The accounts of the Commission, as certified by the Comptroller and Auditor General or any person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the Government by the Commission and the Government shall cause the audit report to be laid, as soon as may be after it is received, before the State Legislature.
