The Public Accounts Committee examines the Reports of the Comptroller and Auditor-General and the Appropriation Accounts of the Haryana Government, and such other accounts as may be laid before the Vidhan Sabha. In examining the former, it satisfies itself that the moneys shown in the accounts as having been disbursed were legally available for and applicable to the service or purpose to which they have been applied or charged, that the expenditure conforms to the authority which governs it and that every re-appropriation has been made in accordance with the provisions made in this behalf under the rules framed by the competent authority. The Committee may also examine such trading, manufacturing and profit and loss accounts and balance sheets as the Governor may have required to be prepared and the Comptroller and Auditor-General’s Report thereon. It may as well scrutinize the Comptroller and Auditor-General’s Report in cases where the Governor may have required him to conduct as audit of any receipts or to examine the accounts of stores and stock.