24. Returns, statements and reports to be submitted by the committee.
(1)The Executive Officer shall, within three months of the first of April each year, cause to be prepared and submit a detailed report of the Committee's administration during the preceding year (1st April to 31st March) to the Central Government together with a Statement showing the amounts of the receipts and disbursements respectively credited and debited to the Haj Fund during such year and the balance at the credit of the Haj Fund at the close of such year.(2)A copy of the administration report together with the statement appended thereto shall be forwarded to each member of the Committee at least eight days prior to the date of the ordinary meeting of the Committee in the month of July following the year of report. Copies of such report and statement shall be supplied to any person requiring the same on payment of such reasonable fee as the Executive Officer, with the approval of the Committee, may determine.(3)The Central Government may, at any time, appoint an auditor for the purpose of making special audit of the Accounts of the Haj Fund and of reporting thereon to Central Government. The costs of such audit as may be determined by the Central Government shall be met from the Haj Fund.
