4. Accounts subject to audit and payment of audit fees.
(1)The State Government may, from time to time, by notification, specify the auditee, accounts of which are to be audited.(2)On the issue of notifications under sub-section (1), the accounts of auditee, shall, notwithstanding anything contained in any enactment by or under which such auditee is constituted or any rules made there under, be subject to audit in manner provided by or under this Act.(3)The auditee, whose accounts are to be audited, shall be liable to pay audit fees at the rates fixed by the State Government from time to time.(4)The State Government, from time to time, may determine or re-determine the fees for man-days as per requirements. The calculation of fees for conducted audit shall be made on the basis of man-days prescribed for the audit.
