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State of Maharashtra - Section

Section 42 in The Pandharpur Temples Act, 1973

42. Audit.—

The Charity Commissioner with the approval of the State Government Audit, shall every year appoint an auditor to audit the accounts of the endowment and registered trusts in the prescribed manner, and fix his remuneration which shall be paid to such auditor from the Temples Fund. The auditor shall submit his report to the Committee, and send a copy of it to the Charity Commissioner who may issue such directions thereon as he may deem fit, and the Committee shall carry out such directions.