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State of Madhya Pradesh - Section

Section 12 in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995

12. 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.
(2)The Accounts of tie Commission shall be audited by the Accountant General of Madhya Pradesh at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Commission to the Accountant General.