Section 41 in The Rajasthan Public Trust Rules, 1962
41. Inquiry and audit.
The Assistant Commissioner may for the purpose of verifying the correctness of the account of Dharmada under Sub-section (4) of Section 66, hold enquiry by calling the books of accounts of persons charging or collecting Dharmada and if he, thinks necessary, have them audited by any person whom he may appoint in this behalf and direct the expenses of such audit to be paid out of such account.A register of Dharmada in his region shall be maintained by the Assistant Commissioner in Form 16.
