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State of Rajasthan - Section

Section 62 in The Nathdwara Temple Rules, 1973

62. Temple authorities to make available necessary record etc. for audit.

- It shall be the duty of board and the Chief Executive Officer to produce all books, accounts, documents and papers and furnish such information and particulars as may be required by the auditor for purpose of the audit.
(2)The Auditor shall verify the cash balance, the valuable securities and other stores and shall state whether the cash balance is readily forthcoming and whether the stores were in proper custody and in accordance with the registers maintained.
(3)The Auditor shall verify whether proper inventories of stores and valuable articles are maintained and are periodically Inspected by the Chief Executive Officer or his authorised subordinates.