Section 23 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
23. Account & Audit.
(a)The Regulatory Commission shall cause to maintain such Books of Account and other account in relation to its account in such form and in such manner as may be decided by the Commission.(b)The Regulatory Commission shall, as soon as may by after closing its Annual Account, prepare as statement of account in such form and by such date as the Regulatory Commission may determine.(c)The accounts of the Regulatory Commission shall be audited by a Chartered Accountant immediately after closing of the financial year.(d)The accounts of the Regulatory Commission as certified by the Chartered Accountant together with the Audit Report thereon shall be forwarded to the Higher Education Department and the Higher Education Department shall cause the same to be laid before the State Legislative Assembly.
