Section 39 in The Administator-General's (United Provinces) Rules, 1929
39. Audit of accounts of zamindaris and business.
- The Administrator-General shall cause the local accounts of zamindaris in his charge and the accounts of any business which is carried on by him on behalf of and which belongs to any estate in his charge, to be audited from time to time, either by chartered accountants or with the previous approval of Government by the auditors prescribed under Section 44 of the Act us he may consider desirable. The whole of the expenses of such audit which shall be settled beforehand shall be paid by the estate on the completion of the audit. Such auditors shall be selected by the Administrator-General, unless the Government in any such case name the auditors who are to be employed.
