Section 30 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
30. Accounts and audit.
(1)The accounts of the Authority shall be maintained in such form and manner as may be prescribed and shall be audited by the Director of Local Fund Audit Department or by such other person or body as the State Government may determine from time to time.(2)The Authority shall furnish to the State Government before such date as may be prescribed a copy of its audited accounts together with the auditor's report thereon.
