Section 20(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(3)The annual audit report of the institution duly prepared by a Chartered Accountant or any authorised auditor shall be submitted to the countersigning authority not later than 31st August of the following Year, who after examining the same shall forward it to the sanctioning authority.
