Section 9A in Bihar Victim Compensation Scheme, 2014
9A. [ [Inserted by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
To ensure financial accountability, internal audit shall be carried out by an independent auditor from a board of auditors appointment by CAG. In addition, statutory audit shall be carried out annually by the CAG. The reports and observation will be brought to the notice of the State Government.]
