Section 50(13) in The Juvenile Justice (Punjab) Rules, 1987
(13)Regular accounts shall be kept of all money and properties and all income and expenditure of the Fund and shall be audited by the firm of Chartered Accountants or any other recognised authorities as may be appointed by the Board. The Auditors shall also certify that the expenditure from the funds of the Fund has been incurred in accordance with the object of the Fund. Regular accounts of the money of the Fund shall be kept by the Secretary- Treasurer. All contracts and other assurances shall be in the name of the Board of Management and signed on their behalf by the Secretary-Treasurer and one member of the Board of Management authorised by it for that purpose.
