Section 11(3) in The M.P. Public Trusts Rules, 1962
(3)[ In the case of a public trust having a gross income of Rs. 1,000 or less the manager or working trustee may prepare and furnish to the Registrar full and true statements of receipts and disbursements and income and expenditure in Forms IX and X and the Registrar shall get them audited as far as practicable, in the manner prescribed in Rule 13 by a person authorised in this behalf under sub-section (2) of Section 16 and recover an audit fee of Rs. 5 from the trustee] [Substituted by Notification No. 3535-CR-271 (iv), dated 2-7-1970.].
