Section 46 in Ladakh Autonomous Hill Development Councils Act, 1997
46. Audit of accounts.
- Subject to the provisions of the Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Act, 1972 and the rules and the orders made thereunder, the audit of the accounts of the Council shall be entrusted by the Government to the Comptroller and Auditor General of India who may submit to the Government such report thereon, as he may deem fit. The Government shall transmit the report to the Council for discussion and consideration. The Council shall return the report to the Government with comments, if any. The Government shall lay such reports with the comments of the Council before the State Legislature.
