Section 81 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
81. Accounts and Audit.
(1)Accounts-(a)Complete and detailed individual employee-wise accounts shall be maintained by the institution. The institution shall make available to the Director, Local Fund Audit Department or any Officer authorised by him in this behalf all the information required by him in the form and manner, as prescribed by him from time to time.(b)It shall be incumbent on the Secretary of the institution to reconcile the account with the accounts being maintained by the Director, Local Fund Audit Deptt. as also from the Treasury/Sub-Treasury, at the end of financial year..(2)Audit -(a)The account shall be open for audit by the Director, Local Fund Audit Department or any other authority as may be authorised by the State Government from time to time.(b)The Secretary of the Managing Committee shall remove or cause to be removed the discrepancies pointed out by the Audit Officer in his report and shall submit its compliance report within a period of two months from the date of receipt of the report.
