Section 8(c) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
(c)All temples and other religious or charitable institutions which are in receipt of grant-in-aid above Rs. 600/- per annum shall be required to keep regular account of all receipt and expenditure in proper form. These accounts will be made available for inspection and audit by a representative of the Devasthan Department wherever so required. A statement of annual receipts and expenditure from April to March next will be submitted to the Devas than Department by the 30th April next every year.
