Section 52(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)Regular accounts shall be kept of all money and properties and all incomes and expenditure of the fund and shall be audited by a notified firm of Chartered Accountants or any other recognised authority, as may be appointed by the State Advisory Board. All contracts and other assurances shall be in the name of the State Advisory Board and signed on their behalf by the Secretary.
