Section 24 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
24. under that rule.
Power to make schemes.- The Government may by notification make schemes for theadditional assistance of Good Samaritans to provide for remuneration of the reasonable expenses ofGood Samaritans who appear as witnesses:-(a)free legal aid to Good Samaritans who face civil or criminal proceedings;(b)examination of Good Samaritans via video conferencing in courts;(c)promoting awareness of the rights of Good Samaritans;(d)training in first aid and cardiopulmonary resuscitation for persons employed to respond toemergencies, including the police; and(e)any other scheme that is deemed appropriate by the Government from time to time.25. Annual Report.- (1) The Appropriate authority shall prepare, in such form and at suchtime in each financial year as may be prescribed, its annual report on the implementation of theprovisions of this Act with the Health and Family Welfare Department of the Government whichshall be the nodal agency for all purposes of this Act.(2)The annual reports shall be laid, before both houses of the State Legislature.26. Accounts and audit.- (1) The appropriate authority shall cause to be maintained suchbooks of accounts and other registers as may be prescribed and shall prepare in the prescribedmanner an annual statement of accounts.(2)The financial year of the fund shall commence on 1st day of April of each calendar yearand shall end on 31st March of the succeeding calendar year.(3)The accounts of the fund shall be audited annually by the Principal Director andController, State Audit and Accounts Department. The appropriate authority or the Government mayorder concurrent and special audits also.(4)The auditor shall, for the purposes of the audit, have access to all the accounts and otherrecords of the Authority.(5)As soon as may be after the receipt of the annual statement of accounts and the report ofthe auditor, the appropriate authority shall consider it in its meeting and send a copy of the annualstatement of accounts together with a copy of the report of the auditor to the Government, alongwith its explanation on the comments made by the auditor, if any, and a statement of action takenby the appropriate authority to remedy the irregularities or loopholes, if any, pointed out by theauditor.(6)The Government may after perusal of the report of the auditor, and other documentssubmitted to it, as in sub-section (5), give such directions as it thinks fit to the appropriate authority
