In section 47 of the principal Act,(a)in sub-section (1),—(i)in clause (a),(A)for the words “fifty thousand rupees”, the words “one lakh rupees” shall be substituted;(B)after the words “appointed by the Board”, the following shall be inserted, namely:—“from out of the panel of auditors prepared by the State Government:Provided that the State Government shall, while preparing such panel of auditors, specify the remuneration to be paid to such auditors;”(ii)for clause (b), the following clause shall be substituted, namely:-"(b)the accounts of the waqf having net annual income exceeding one lakh rupees shall be audited annually, by an auditor appointed by the Board from out of the panel of auditors as specified in clause (a);”;(iii)in clause (c), the following proviso shall be inserted, namely:—“Provided that the Central Government may, by order, direct the audit of any waqf at any time by an auditor appointed by the Comptroller and Auditor-General of India, or by any officer designated by the Central Government for that purpose.”(b)after sub-section (2), the following sub-section shall be inserted, namely:—"(2A)On receipt of the report under sub-section (2), the Board shall publish the audit report in such manner as may be prescribed by the Central Government.”;(c)in sub-section (3), both the provisos shall be omitted.
