Section 71 in Madras Hindu Religious and Charitable Endowments Act, 1951
71. Accounts and audit.
(1)The trustee of the every religious institution shall keep regular accounts of all receipts and disbursements.(2)The accounts of every religious institution the annual income of which as calculated for the purposes of section 76 for the fasli year immediately preceeding is not less than sixty thousand rupees shall be subject to concurrent audit, that is to say, the audit shall take place as and when expenditure is incurred.(3)The accounts of every other religious institution shall be audited annually, or if the Commissioner so directs in any case or class of cases, at shorter intervals.(4)The audit shall be made-(a)in the case of a religious institution the annual income of which calculated as aforesaid for the fasli year immediately preceeding is not less than one thousand rupees, by auditors appointed in the prescribed manner, who shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code;(b)in the case of any other religious institution, by an officer or servant subordinate to the Commissioner and deputed by him for the purpose.
