14. Goshala fund, its application and audit — (1) There shall be formed a fund to be called the goshala fund and there shall be placed to the credit thereof -
(a)all sums received by the Registrar as fees under section 10 and donations and grants for the management and control of goshala; and(b)all sums received or recovered as fines under the provisions of this Act.(2)The goshala fund shall be vested in the Registrar and the balance standing to the credit of the fund shall be kept in such custody as the State Government may, from time to time, direct.(3)The, goshala fund shall be applicable to the following objects and in the following order, namely –(a)to the payment of the salaries and allowances of the Registrar and persons employed in his establishment and cost of auditing of the accounts of goshala under section 12; and(b)to the payment of any other expense incurred by the Registrar for carrying out the provisions of this Act.(4)The State Government shall every year appoint an auditor to audit the accounts of the goshala fund and fix his remuneration which shall be paid from the said fund. The auditor shall submit his report to the Registrar and forward a copy of it to the State Government which may issue such directions thereon as it may deem fit and the Registrar shall carry out such directions.
