Section 25 in Haryana District Mineral Foundation Trust Rules, 2016
25. Accounts and Audit.
(1)The Annual Accounts of the District mineral Foundation shall be prepared within 90 days of the close of the financial year. The accounts of a District Mineral Foundation shall be audited every year by a Charted Accountant appointed by the District Mineral Foundation.(2)After the audit by the Chartered Accountant the accounts shall be audited by the Principal Accountant General (Audit), Haryana.(3)Audit at sub rule (1) shall be got completed within 03 months of the close of the financial year and the audit at sub rule (2) shall be got completed within six months of the close of the financial year. Provided that with prior approval of the State Government the completion of audits at sub rules (1) and (2) put together could be extended up to a period of nine months from the close of the financial year.
