Section 23 in Bihar Commission for Protection of Child Right Rules, 2010
23. Accounts and audit of the Commission.
(1)The commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in prescribed forms by the State Government in consultation with the Auditor-General of Bihar, Patna.(2)The accounts of the commission shall be audited by the Auditor-General of Bihar at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Commission to the Auditor-General of Bihar.(3)The Auditor-General of Bihar or any person appointed by him in connection with the audit of the accounts of the Commission under the Act shall, have the same rights and privileges and the authority in connection with such audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the offices of the Commission.(4)The accounts of the Commission as certified by the Auditor-General of Bihar or any other 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 possible, after it is received, before the State Legislature.
