Section 59 in Management and Preservation of Properties of Religious Institutions Rules
59. Audit of accounts maintained by Thiruppani Committee.
- The accounts maintained for the collections made and expenditure incurred by the Thiruppani Committee shall be subject to audit by the auditors appointed under subsection (2) of section 87 of the Act and report of such audit shall be binding on the Thiruppani Committee and the provision of section 90 of the Act shall apply in this case.
