Section 30(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)Wherever the State Government has reason to believe that,-(a)the Committee is not keeping regular accounts of all receipts and disbursements as required under sub-section (1); or(b)the expenditure in relation to a Devasthan Trust is not being incurred in accordance with the budget; or(c)it has become necessary to ascertain the fiscal position of the Devasthan Trust; the State Government may direct the Committee,-(i)to furnish true and audited accounts of the Devasthan Trust and in relation to such period as may specify; or(ii)where the accounts are not annually audited, to get the accounts in relation to such period as he may specify, audited by the auditor appointed under sub-section (1) of section 31.
