(1)Within thirty days after the audit and examination have been completed the auditor shall report to the committee of the gurdwara upon the accounts audited and examined and shall forward a copy of his report to the Board, and in the case of the accounts of [the Board acting as Committee under the provisions of section 85] [Substituted for the words "the Committee" described in clause (ii) of sub-section (1) of Section 85" by Punjab Act 53 of 1953,Section 24(a).], shall forward a copy to the [Government of the State of Punjab] [Substituted for the words 'State Government' by Central Government Notification No. S.O. 506(E) dated 26.7.1972.] also.
