Section 5 in The Rajasthan Local Fund Audit Act, 1954
5. Accounts to be submitted for audit at such period or periods as may be required.
- The Chairman of every local authority, whose accounts are declared under section 4 to be subject to audit under this Act, shall present or cause to be presented for audit all accounts of its local fund in the manner and form prescribed by rules under section 16 to the auditor yearly or at such period or periods, as may be required by the State Government [:] [Substituted by Rajasthan Act No. 17 of 1987.][Provided that the Chairman of every such Local Authority shall present or cause to be presented for audit all accounts of its local fund in the manner and form prescribed by rules immediately in the case of concurrent audit and in the case of test audit for the period as demanded by the Director] [Added by Rajasthan Act No. 17 of 1987.],
