Section 33(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)Wherever the State Government has reason to believe that,-(a)the Committee is not keeping regular accounts of all receipts and disbursements as required under sub-section (1); or(b)the expenditure in relation to a Temple Trust is not being incurred in accordance with the budget ; or(c)it has become necessary to ascertain the fiscal position of the Temple Trust, the State Government may direct the Committee,-(i)to furnish true and audited accounts of the Temple Trust and in relation to such period as may specify ; or(ii)where the accounts are not annually audited, to get the accounts in relation to such period as it may specify, audited by the Chartered Accountant appointed under sub-section (1) of section 34.
