Section 37 in The Himachal Pradesh Lokayukta Act, 2014
37. Annual statement of accounts.
(1)The Lokayukta 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 in consultation with the Accountant General, Himachal Pradesh.(2)The accounts of the Lokayukta shall be audited by the Comptroller and Auditor General of India, annually.(3)The Comptroller and Auditor General of India or any person appointed by him in connection with the audit of the accounts of the Lokayukta under this Act shall have the same rights, privileges and authority in connection with such audit, as the Comptroller and Auditor General of India generally has, in connection with the audit of the Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Lokayukta.(4)The accounts of the Lokayukta, as certified by the Comptroller and Auditor General of India or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the Legislative Assembly.
