Section 6 in Powerloom Registration Funds Rules, 1992
6. Report of the Auditor.
- The auditor shall,-(a)report to the committee any material impropriety or irregularity which they may observe in the expenditure or the recoveries of monies, if any, due to the fund or in the fund's accounts;(b)advise the committee on the lines and forms in which the various accounts of the fund shall be maintained so as to avoid any impropriety or irregularity including other measures as may be considered necessary;(c)furnish the committee such information as it may require concerning the progress of their audit;(d)report to the committee any loss or waste of monies caused by neglect or misconduct with the names of persons, directly or indirectly responsible for such loss or waste;(e)submit to the committee the final statement of the audit and a duplicate copy thereof to the Government within a period of three months from the end of the financial year or within such further period as the Government may notify.
