Section 13 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
13. Audit of the Fund.
- The audit of the accounts of the Fund shall be made in the same manner as that of other accounts of the Undertaking except that yearly audited statement showing:-(a)The position of the Fund at the beginning of the year;(b)the contributions received by it during the year;(c)the claims paid out of it during the year and the position of the Fund at the end; and(d)the position of the investments of the Fund at the end of the year shall be furnished to the Corporation in the form, appended to these rules as Annexure II.
