Section 21(3) in Rajasthan Official Trustees Rules, 1956
(3)The said accounts shall be examined by the auditor who shall report, thereon as provided in Section 19 (2) of the Act. The auditor shall examine the books specified in the Schedule II, and shall also have access to any other book or books kept by the office, which shall be necessary for or facilitate the examination and auditing of, the accounts of the Official Trustee.
