Section 37 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
37. Accounts and Audit.
(1)The accounts of the Council shall be prepared before such date and at such intervals and in such manner as may be prescribed(2)The accounts of the Council shall be audited by a Registered Chartered Accountant. The audit fee of the Chartered Accountant shall be fixed by the Council from time to time as per their regulations.(3)As soon as the accounts of the Council are audited the Council shall send a copy thereof, together with a copy of the report of the Director, Medical Education thereon, to the State Government in such manner as may be prescribed.
