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State of Rajasthan - Section

Section 51 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

51. Financial Audit.

- At the end of each financial year, and not later than three months after the commencement of new financial year the Farmers' Organization shall cause its accounts to be audited in following manner:
(i)The managing committee shall, appoint an Auditor who has adequate experience in normal auditing work or may appoint a Chartered Accountant.
(ii)The Auditor so appointed shall be a person of repute (Retired Accountant or Auditor) in the area of operation of the Farmers' Organisation who has reasonable knowledge in accounts or any recognised auditor;
(iii)The Auditor so appointed shall take all steps necessary to scrutinize the accounts of receipts and expenditure, within thirty days of this appointment and furnish the audit report alongwith the statement of accounts and balance sheet to the President of the concerned Farmers' Organisation;
(iv)The audit report shall be submitted to the general body in its meeting for its approval;
(v)The Managing committee of a Farmers' Organisation shall furnish the implementation report to the General Body on all matters as pointed out in the audit report and the Managing committee shall implement the decisions of the General Body in this regard; and
(vi)If the turnover of the Farmers' Organisation exceed Rs. 10 lacs per annum, the Farmers' Organisation shall engage the service of a Chartered Accountant.