Section 20(6) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(6)The Director of Education shall arrange for the local audit of the accounts of the aided, institutions at least once in two years. During such audit, a selected month's transactions shall be subjected to detailed audit. Thereafter the Director of Education shall seek compliance of such audit report from the management.
