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State of Uttar Pradesh - Section

Section 50 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975

50. Auditing of accounts of canteens [Sections 16 and 35 (2) (j)].

- The accounts pertaining to the canteen shall be audited once every twelve months by registered accountants and auditors:Provided that the Labour Commissioner, U.P. may approve of any other person to audit the accounts, if he is satisfied that it is not feasible to appoint a registered accountant and auditor in view of the site or other location of the canteen.