(1)The State Government shall every year appoint an auditor to audit the accounts of the Temple and its endowments in the prescribed manner [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]. The auditor shall submit his report [to the Administrator and it shall be the duty of the Administrator to submit the audit report] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] to the Committee and send a copy of it to the State Government which may issue such directions thereon as they may deem fit, and the Committee shall carry out such directions.(2)The report of the Auditor and the directions issued by the State Government thereon shall be published in the prescribed manner.Chapter-V General
