Section 14 in Punjab Gau-Sewa Commission Act, 2014
14. Registration of institutions and audit of their accounts.
(1)On the commencement of this Act, every institution shall within a period of three months, submit an application for registration under this Act in such manner, as may be prescribed.(2)The Commission shall, after such enquiry as it deems fit, issue a certificate of registration in such form, as may be prescribed.(3)The Commission shall maintain a register of institutions registered with it in such form, as may be prescribed.(4)Whenever any change occurs in any of the particulars relating to any institution recorded in the register as provided in sub-section (3), the person entrusted to act on behalf of institution shall report the change to the Commission, which shall after such enquiry, as it deems fit, make necessary changes in the register.(5)The accounts of every institution, which has been registered under this Act, shall be prepared each year up to 31st day of March and its accounts shall be audited annually in the prescribed manner.
