The Khadi and Industries Commission Act, 1956
23. Accounts and audit.
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The Commission shall maintain proper
accounts and other relevant records and prepare an annual statement of accounts,
including the profit and loss account and the balance-sheet in such form as may
be prescribed by the Central Government in consultation with the Comptroller and
Auditor-General of India . 1. Subs. by Act 12 of 1987, s. 13 (w.e.f.
1.4.1988).
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187.The accounts of the
Commission shall be audited by the Comptroller and Auditor-General of India at such intervals as may be
prescribed by him.
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The Comptroller and Auditor-General
of India and any person appointed by him in connection with the audit of the
accounts of the Commission shall have the same rights and privileges and
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 offices of the
Commission.
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The accounts of the Commission 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 Central Government and that Government shall cause the
same to be laid before each House of Parliament.
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