(1)The accounts kept under Section 32 shall be balanced each year on the 31st day of March or on such other day as may be fixed by the Commissioner.(2)The accounts shall be audited annually in such manner as may be prescribed and by a person who is a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (Central Act XXXVIII of 1949) or by a firm of which all the partners are practising in India as such Chartered Accountants or by such persons as may be authorised in this behalf by the State Government.(3)Every auditor acting under Sub-section (2) shall have access to the accounts and to all books, vouchers, other documents and records in the possession of or under the control of, the working trustee or the Manager. Such working trustee or Manager shall provide to such auditor all facilities for such access.(4)Notwithstanding anything contained in Sub-section (2), the Assistant Commissioner may direct a special audit of the accounts of any public trust whenever in his opinion such special audit is necessary and the provisions of Sub-sections (2) and (3) shall, so far as they may be applicable, apply to such special audit.(5)The Assistant Commissioner may direct the payment of such fee as may be prescribed for such special audit and the working trustee or the Manager shall be liable to pay the same from the trust property.
