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Protection of Human Rights Act, 1993 35.Accounts and audit of state Commission.- (1) The State commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts ins such form as may be prescribed by the State Government in consultation with the Comptroller and Auditor-General of India. (2) The accounts of the State Commission shall be audited by the Comptroller and Auditor-General at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the state Commission to the Comptroller and Auditor-General. (3) The Comptroller and Auditor-General and nay person appointed by him in connection with the audit of the accounts of the State Commission under this ac shall have the same rights and privileges and the authority in connection with such audit as the comptroller and Auditor-General 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 State Commission. (4) The accounts of the State Commission as certified by the comptroller and Auditor-General or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government by the State commission and the State Government shall cause the audit report to be laid, as soon as may be after it is received, before the State legislature.    |
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