Section 49(4) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(4)The annual accounts of the Authority, after approval of the Authority, shall be signed on behalf of the Authority by its Chairperson or in his absence by two members authorized for the purpose by the Authority and authenticated by affixing the common seal of the Authority and shall be forwarded for audit to the Director, Local Fund Audit, Rajasthan not later than the 30th September of each year or by such date as extended by the State Government.
