Section 41(4) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(4)The accounts of the Commission as certified by the Comptroller and Auditor- General of India or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually by the Commission to the Central Government which shall cause the same to be laid, as soon as may be after it is received, before each House of Parliament.
