Section 42 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
42. Accounts and Audit.- (1) The Board shall keep accounts and submit such
statements to the State Government as may be prescribed.(2)Accounts of receipts and expenditure of the Board shall be maintained forevery financial year in such form as may be prescribed.(3)All accounts kept and maintained by the Board shall be audited, as soon asmay be after the end of each financial year, by the Examiner of Local Fund Audit for theState and the provisions of the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of
