(1)The Board shall make suitable arrangements to enable the Auditor to hold his office in Nathdwara for conducting audit.(2)The Auditor appointed by the State Government may:-(a)require any officer or servant of the Board having the control of or accountable for any book, deed, account, voucher or other document or record of the temple to appear in person before him and produce all such account books and documents:(b)require any such officer or servant to give him such information as may be necessary: and(c)require any person having the custody or control of any movable property belonging to the temple to produce such property for his inspection or to give him such information as may be required by him subject to the usage and customs relating to the temple jewellery and articles used for the idols.
