Section 9(2) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(2)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 Audit report thereon will be forwarded annually to the Government by 31st December of each year by the State Commission to enable the Government to place the Audit Report before Rajasthan State Legislative Assembly.
