Section 18 in The Bihar Evacuee Property (Management) Act 1953
18. Maintenance of accounts by the Committee.
(1)The Committee shall maintain a separate account of the property of each evacuee or body of co-sharer evacuees possession whereof has been taken by it, and shall cause to be made therein entries of all receipts and expenditure in respect thereof.(2)The accounts shall be maintained in such form and in such manner as may be prescribed.(3)The State Government shall cause the accounts maintained under this section to be inspected and audited at such intervals and by such persons as may be prescribed. The cost of such audit shall be paid by the Committee according to the prescribed scale.(4)A copy of the audited account as aforesaid of the evacuee property shall be supplied to the evacuee or the body of co-sharer evacuees by the Committee on application, and the audited accounts shall also be available in the prescribed manner for inspection by the evacuee or any co-sharer evacuee or any agent of the evacuee or co-sharer evacuee authorised in writing.
