Section 58 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
58. Accounts and audit.
(1)The Executive Officer shall keep regular accounts of all receipts and disbursements, for each financial year separately in such form and containing such particulars as may be specified by the Commissioner.(2)(a)The accounts of every charitable or religious institution or endowment, the annual income of which as calculated for the purpose of Section 65 for the financial year immediately preceding exceeds [rupees twenty-five lakh] [Substituted 'rupees one lakh' by Act No. 33 of 2007, dated 11.12.2007.], shall be subject to concurrent audit, that is to say, the audit shall take place as and when expenditure is incurred.(b)The accounts of every other institution or endowment, the annual income of which calculated as aforesaid for the financial year immediately preceding is not less than [five two lakhs] [Substituted 'five thousand rupees' by Act No. 33 of 2007, dated 11.12.2007.], shall be audited annually, or if the Commissioner so directs in any case, at shorter intervals.(c)The accounts of any charitable or religious institution or endowment, the annual income of which calculated as aforesaid for the financial year immediately preceding is less than [five two lakhs] [Substituted 'five thousand rupees' by Act No. 33 of 2007, dated 11.12.2007.], shall be audited annually by an officer subordinate to the Assistant Commissioner and deputed by him for the purpose.(3)The audit referred to in clauses (a) and (b) of sub-section (2) shall be made by the agency referred to in Section 63.
