Section 25 in The National Commission For Protection Of Child Rights Rules, 2006
25. [ Accounts of the Commission.- (1) The annual statement of accounts of the Commission for every financial year' shall be prepared by the Member-Secretary or such officer of the Commission as may be authorized by the Member-Secretary in this behalf.
(2)The Commission shall forward to the Central Government quarterly reviews of the progress of expenditure incurred and the expenditure likely to be incurred during the remaining part of the financial year.(3)The Member Secretary shall supervise the maintenance of the accounts of the Commission, the compilation of financial statement and returns and shall also ensure that all accounts books, connected vouchers and other documents and papers of the Commission required by the Audit Officer for the purpose of auditing the accounts of the Commission are placed at the disposal of that officer.(4)The accounts of the Commission shall be maintained as per the Forms I to XII of Schedule III.(5)The annual statement of accounts shall be signed and authenticated by the Member Secretary.(6)The annual statement of accounts shall be submitted to the Audit Officer on or before the 30th of June following the year to which the accounts relate and the Audit Officer shall audit the accounts of the Commission and submit audit report.(7)The Commission shall, within thirty days of receipt of audit report, remedy any defect or irregularity pointed out therein, and submit its report to the Central Government and to the Audit Officer about the action taken by it.]
