Section 20 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
20. Accounts and Audit
.- (1) The institution admitted to the benefit of grant-in-aid shall maintain cash books and other subsidiary Registers in which all cash transactions connected with the institution either directly or indirectly shall be entered.(2)The accounts of the institution shall be produced for inspection and audit to the persons/officers authorised by the Government or the Director of Education and also to the Local fund Audit Department and the Accountant General.(3)The annual audit report of the institution duly prepared by a Chartered Accountant or any authorised auditor shall be submitted to the countersigning authority not later than 31st August of the following Year, who after examining the same shall forward it to the sanctioning authority.(4)The maintenance grant other than salary for the year will not be released, unless the audit report for the previous year has been received by the sanctioning authority, on or before the 30th November each year. The said report shall be sent in a complete form duly signed by the Management and certified by the approved Auditor.(5)The Sanctioning Authority shall scrutinize the audit report with reference to, the actual expenditure statements prepared by the institution, discrepancies detected by the authorised auditor, explanations if any furnished by the management and the remarks of the counter-signing officer in regard to the manner in which the institution is observing the conditions of grant-in-aid. On being satisfied, the sanctioning authority shall sanction the grant as per these rules.(6)The Director of Education shall arrange for the local audit of the accounts of the aided, institutions at least once in two years. During such audit, a selected month's transactions shall be subjected to detailed audit. Thereafter the Director of Education shall seek compliance of such audit report from the management.(7)The Director of Education shall submit a report to the Government on or before 1st January every year indicating the condition of accounts maintained by the institution.(8)If the circumstances of require the Government/Director of Education may order for special audit of the accounts of any aided institution, to be conducted by an officer authorised for the purpose.(9)The Secretary of the institution shall within six months of the end of an academic year, submit to the managing committee of the institution the audit report to the managing committee of the institution the audit report for perusal and discussion and intimate its decision to the Director of Education.(10)It shall be obligatory for the institution to submit compliance of the audit report within a month from the date of its receipt, failing which it shall be liable for appropriate action by the competent authority.
