Section 18 in The Goa State Commission for Women Act, 1996
18. Accounts and audit.
(1)The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed by the State Government in consultation with the Director of Accounts of the State.(2)The annual accounts of the Commission shall be audited by the Director of Accounts of the State at such interval as may be prescribed by him and any expenditure incurred in connection with such audit shall be borne by the Commission to the Director of Accounts of the State.(3)The Director of Accounts of the State or any person appointed by him in connection with the audit of the accounts of the Commission under this Act, shall have the same rights and privileges and the authority in connection with such audit of the 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 any of the offices of the Commission.(4)The accounts of the Commission, as certified by the Director of Accounts of the State or any other person duly appointed or authorised by him in this behalf, together with the audit report thereon shall be forwarded annually to the State Government by the Commission.
