Section 21 in The Administator-General's (United Provinces) Rules, 1929
21. Return of fees.
- The Administrator General shall submit to the Government at the close of the financial year, as soon as possible, a statement showing all the fees and other income of the department paid to Government and all the expenses incurred and charges paid by the Government. This statement shall be termed the "Financial statement" and shall be submitted through the Accountant General. Law and Justice department who shall verify the figures.The financial statement of the Administrator General may be combined with that of the Official Trustee of the United Provinces so long as both the offices are amalgamated.
