Section 31K(1) in Maharashtra Public Trust Rules, 1951
(1)The accounts of the Management Fund shall be audited and the securities held by the committee shall be verified once in six months and at any other time if the Government so directs, by an auditor of Local Fund Accounts within the meaning of the Bombay Local Fund Audit Act, 1930 or by some officer or officers deputed by the Accountant General, Maharashtra State.
