Section 14(5) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(5)The Taluka Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The accounts of the Taluka Committee shall be audited by the Accountant General, Himachal Pradesh at least once a year and any expenditure incurred in connection with such audit shall be paid by the Taluka Committee.Chapter-IV Legal AID
