- The [State] [Substituted by Adaptation of Laws Order.] Government shall every year appoint an auditor to audit the accounts of the funds of the Committee and fix his remuneration which shall be paid from the said funds. The auditor shall submit his report to the Committee and send a copy of it to the [State] [Substituted by Adaptation of Laws Order.] Government which may issue such directions thereon as it may deem fit, and the Committee shall carry out such directions.
