(1)There shall be formed to be called the Goshalas Fund and there shall be placed to the credit thereof-(a)all sums received by the Registrar as fees under Section 10 and donations and grants for the management and control of Goshalas; and(b)all sums received or recovered as fines under the provisions of this Act.(2)The Goshal fund shall be vested in the Registrar and the balance standing to the credit of the fund shall be kept in such custody as the State Government may, from time to time, direct.(3)The Goshala fund shall be applicable to the following objects and in the following order, namely :(a)to the payment of the salaries and allowances of the Registrar and persons employed in his establishment and cost of auditing the accounts of Goshalas under Section 12; and(b)to the payment of any other expense incurred by the Registrar for carrying out the provisions of this Act.(4)The State Government shall every year appoint an auditor to audit the accounts of the Goshala fund and fix his remuneration which shall be paid from the said fund.(5)The auditor shall submit his report to the Registrar and forward a copy of it to the State Government who may issue such direction thereof as they may deem fit and the Registrar shall carry out such directions.
