The National Commission for Backward Classes Act, 1993
13. Accounts and audit.
- 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 Central Government in Consultation with the Comptroller and
Auditor-General of India .
- The accounts of the Commission shall be audited by the
Comptroller and Auditor-General at such intervals as may be specified by 5 him
and any expenditure incurred in connection with such audit shall be
payable by the Commission to the Comptroller and Auditor-General.
- The Comptroller and Auditor-General and any person appointed
by him in connection with the audit of the accounts of the Commission
under this Act shall have the same rights and privileges
and the authority in connection with such
audit as the Comptroller and Auditor-General
generally has in connection with the audit
of 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 any of the offices of the Commission.
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