Section 22 in Rajasthan Official Trustees Rules, 1956
22. Cost of Audit.
- The cost of and incidental to the audit and examination of the Official Trustee's accounts shall be. fixed annually by the State Government and shall be rateably distributed as soon as possible after the close of each half year among the trusts concerned according to the value of their assets:Provided that :-(a)The State Government may, after considering the report of the auditor, enhance or reduce the percentage on particular estates in exceptional cases in which the audit has presented features of unusual difficulty or simplicity, and(b)in the event of the accounts of any estate being closed before the expiration of a half-year, the Official Trustee shall, in consultation with the auditor, fix a sum to be retained by him and debited to the trust in payment of the audit fees on that trust.
