Section 17(6) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(6)The Tehsil Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The accounts of the Tehsil Committee shall be audited by the Local Audit Department at least once a year and any expenditure incurred in connection with such audit shall be paid by the Tehsil Committee.
