Section 23(4) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(4)The accounts of the Commission, as certified by the Accountant General or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the Government by the Commission and the Government shall cause the audit report to be laid, as may be after it is received, before the State Legislature.Chapter-VII Miscellaneous
