Section 12 in State Commission for Scheduled Castes Act, 2018
12. Accounts and Audit.
(1)Accounts of income and expenditure of the Commission shall be kept in accordance with such rules, as may be prescribed.(2)The Commission shall prepare an annual statement of accounts in such form as may be prescribed.(3)The accounts of the Commission shall be audited annually by such auditor as the State Government may appoint.(4)The auditor shall, for the purpose of audit, have access to all the accounts and other records of the Commission.(5)The Commission shall pay from its grant such charges for the audit, as may be prescribed.(6)As soon as may be after the receipt of the report of the auditor, the Commission shall send a copy of the annual statement of accounts together with a copy of the report of the auditor to the State Government and shall cause to be published the annual statement of accounts in such manner, as may be prescribed.(7)The State Government shall cause the report to be laid, as soon as may be after it is received, before the House of the State Legislative Assembly.(8)The State Government may, after persual of the report of the auditor give such directions, as it thinks fit to the Commission and the Commission shall comply with such directions.Chapter - V Miscellaneous
