Section 58(3) in Kerala Real Estate (Regulation and Development) Act, 2015
(3)The Accounts of the Authority, as certified by the Comptroller and Auditor. General or any other person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the Government by the Authority and the Government shall cause the audit report to be laid, as soon as may be after it is received, before the State Legislature.
