Section 19 in THE RAJASTHAN MADARSA BOARD ACT, 2020
19. Accounts and Audit.- (1) The accounts of the Board shall be prepared and
maintained in such form and in such manner as may be prescribed.(2)The Accounts of the Board shall be subject to audit by the Director Local FundAudit in accordance with the provisions of the Rajasthan Local Fund Audit Act, 1954 (ActNo. 28 of 1954) or in the manner as may be prescribed by the rules.(3)The Accounts of the Board shall be audited by any registered Chartered AccountFirm annually and its report shall be a part of annual report.(4)The Board shall pay from their funds the charges for the audit as may beprescribed by the rules.
