Section 9(1) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(1)The Accounts of the State Commission will be sent to the Comptroller and Auditor General of India(C&AG), or to any other person appointed by him, within three months of the closing of the financial year. The Accounts of the State Commission will be Audited by the Comptroller and Auditor General of India. Any expenditure incurred in connection with such Audit will be payable by the State Commission to the Comptroller and Auditor General of India or any other person appointed by him.
