(1)The State Government may by notification make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power such rules may provide for all or on any of the following matters, namely-(a)to regulate notification of the Audittee Department whose accounts to be audited by the Director;(b)the rate of audit fee to be paid by the Audittee Department for audit of accounts under sub-section (3) of section 4 of the Act, and the mode of its payment and realization;(c)the form and manner in which accounts shall be submitted for audit;(d)the powers and duties of auditor and the procedure to be followed for conducting audit and the time and places at which such audit may be conducted;(e)the powers and duties of the Director;(f)enquiry, appeal and recovery in respect or surcharge;(g)inspection of records by the auditors.
