Section 27 in The Orissa (State) Council for Child Welfare Rules, 1996
27. Audit.
(1)The accounts of the State Council, including the District Councils, Utkal Balashram Branches, Anganwadi Training Centres and other such organisations, shall be audited every year by a reputed firm of Chartered Accountants appointed by the Executive Council.(2)The Auditors of Government of India and State Government shall be competent to audit the said accounts if they release grants to the State Council or to any of its subsidiary organisations.
