(1)The manager or working trustee of every public trust shall get the account audited annually within six months of the date of balancing the accounts under sub-section (1) of Section 16.(2)The auditor shall audit the accounts in the manner laid down in Rule 13, and shall forward a copy of the balance sheet and the income and expenditure account along with his audit report to the Registrar within a fortnight of the audit or within such further period of time as may be extended by the Registrar from time to time.(3)[ In the case of a public trust having a gross income of Rs. 1,000 or less the manager or working trustee may prepare and furnish to the Registrar full and true statements of receipts and disbursements and income and expenditure in Forms IX and X and the Registrar shall get them audited as far as practicable, in the manner prescribed in Rule 13 by a person authorised in this behalf under sub-section (2) of Section 16 and recover an audit fee of Rs. 5 from the trustee] [Substituted by Notification No. 3535-CR-271 (iv), dated 2-7-1970.].
