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State of Odisha - Section
Section 19 in The Charitable Endowments (Orissa) Rules, 1956
19. Audit.
- Arrangements for the annual audit of the Treasurer's accounts shall be made by the Examiner of Local Accounts, Orissa.Form-1[See Rule 10]Register of Securities held under Act VI of 1890Particulars of Securities received| Serial No. | Date of receipt | Name and brief description of CharitableEndowment | Form whom received | No. and date of forwarding letter | Nature of Securities e.g. Government Securities 3½ per centLoan of 1865 Guaranteed, Railway Debentures,etc. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Distinguishing number of each security | Nominal value of each security | Total nominal value of each separate endowment | Ledger folio | Remarks |
| 7 | 8 | 9 | 10 | 11 |