Section 6 in The District Council of Culture Rules, 1994
6. Finance and Audit.
(1)The funds of the Council shall, inter alia, consist of the following :(a)grants and allotments received from State Government;(b)grants, donations, advertisement charges, requests or other transfers received from Government and non-Government bodies or organisations or individuals;(c)accrual from investments of funds, assets and programmes; and(d)other miscellaneous sources.(2)The funds of the Council shall ordinarily be retained or invested in one or more accounts opened in the State Bank of India or any other Bank. The accounts shall be operated jointly by the Secretary and the Finance Officer of the Council.(3)The accounts of the Council shall be audited annually by a firm of Chartered Accountant appointed by the Chairman. Government Auditors may audit the accounts, especially in respect of the grants and allotments released by Government.
