Section 49(6) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(6)The Authority shall be bound to give information and explanation in its annual report containing inter-alia duly audited accounts or in an addendum thereto on every reservation, qualification or adverse remarks contained in the Auditor reports duly signed by its Chairperson or in his absence by two members so authorized by the Authority and authenticated by affixing common seal of the Authority.
