Section 13 in The Gujarat Advocates Welfare Fund Act, 1991
13. Maintenance of accounts and audit.
(1)The Bar Council shall cause to be maintained such books of account and other books in such form and in such manner as may be prescribed.(2)[ The accounts of the Fund shall be audited annually by the Auditors duly qualified to Act as Auditor under sub-section (1) of section 226 of the Companies Act, 1956 (1 of 1956) who shall be appointed by the Bar Council of Gujarat.] [Sub-section (2) substituted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.](3)After the account of the Fund is so audited, the Bar Council shall send a copy of the auditor's report and balance sheet to the State Government.(4)The Bar Council shall comply with the report of the auditor and may issue such direction in that behalf to the Administrative Committee as it may think fit.
