Section 22(3) in The Khadi And Village Industries Commission Rules, 1957
(3)Where the Central Government has under sub-rule (2), extended the period of submission, the accounts of the Commission together with the audit reports thereon shall be submitted to the Central Government within the extended period. The Central Government shall cause the accounts of the Commission, together with the audit report thereon, to be laid before each House of Parliament by 31st December.
