Section 13 in Rajasthan River Basin and Water Resources Planning Act, 2015
13. Accounts and audit.
(1)The Authority shall keep accounts in such form and in such manner as may be prescribed.(2)The accounts of the Authority shall be subject to audit by the Director, Local Fund Audit Department in accordance with the provisions of the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of 1954).(3)The Authority shall pay from the Fund such charges for the audit as may be prescribed.
