Section 37 in Hindu Religious Institutions and Charitable Endowments Act, 1997
37. Maintenance and Audit of Accounts.
(1)The Chairman, Manager or where an Executive Officer is appointed the Executive Officer shall be responsible for keeping regular accounts of the institutions.(2)The accounts shall be kept in such form and got audited annually in such manner as may be prescribed :Provided that in case of institutions whose gross annual income is five lakh rupees or more the accounts shall be got audited by the State Accounts Department.(3)Every auditor acting under sub-section (2) shall have access to all the accounts books, vouchers, other documents and records in the possession of, or under the control of the Chairman, Manager or the Executive Officer, as the case may be.(4)Notwithstanding anything contained in the preceding sub-sections, the Commissioner may, for reasons to be recorded in writing, direct a special audit of the accounts of any notified institution.
