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State of Uttar Pradesh - Section

Section 12 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

12. Finance and Accounts.

- The Accounts of the Council shall be audited annually by a Chartered Accountant, who is to be appointed from a panel approved by the Comptroller and Auditor General of India. Any expenditure incurred in connection with such, audit shall be payable by the Council.