Section 43(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(4)The accounts of the Commission, 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 forward annually to the State Government by the Commission and the State Government shall cause the audit report to be laid, as soon as may be after it is received, on the table of the State Legislative Assembly.
