Section 13 in Manipur State Commission For The Scheduled Tribes Act, 2014
13. Accounts and Audit.
(1)The Commission shall maintain proper accounts and other relevant records in such manner as may be prescribed by the State Government in consultation with the Accountant General, Manipur.(2)The accounts of the Commission shall be audited annually by the Accountant General, Manipur at such intervals as may be specified by him. The expenditure incurred on such audit shall paid by the Commission.(3)The Commission shalt prepare an annual statement of accounts, in such form and at such time in a financial year as may be prescribed by the State Government in consultation with the Accountant General, Manipur.(4)The Accountant General, Manipur and any person appointed by him in connection with the audit of the accounts of the commission under this Act shall have the same rights, privileges and authority in connection with such audit, as the Accountant General, Manipur has, in connection With the audit of the State 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 of the office of the Commission.(5)The accounts of the Commission, as certified by the Accountant General, Manipur or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the House of State Legislature.Chapter - V Miscellaneous
