Section 66(5) in Jammu and Kashmir Wakafs Act, 2001
(5)The Government may in consultation with the Accountant General of the State, at any time issue directions to the auditor requiring them to report to it upon the adequacy of measure taken by the Council/Tehsil Committee for protection of its properties/funds and upon sufficiency of their procedure in auditing the affairs of Auqaf and may enlarge or limit the scope of audit or direct that different procedure in audit be adopted, or that any other examination be made by the auditors if in its opinion public interest so requires, the Chairman, Tehsil Committee shall send a copy of report of the auditors to the Accountant General of the State at least one month before it is placed before the Council.
