Section 44 in The Rajasthan Homoeopathic Medicine Act, 1969
44. Accounts and Audit.
(1)The Board shall keep accounts and submit such statements to the State Government as may be prescribed.(2)Accounts of receipts and expenditure of the Board shall be maintained for every financial year in such form as may be prescribed.(3)All accounts kept and maintained by the Board shall be audited, as soon as may be after the end of each financial year, by the Examiner of Local Fund Audit for the State and the provisions of the Rajasthan Local Fund Audit Act, 1954 (Rajasthan Act 28 of 1954) shall apply.(4)The Board shall be bound to comply with all such directions as the State Government may think fit to issue after going through the audit report in respect of its accounts.(5)The Board shall pay out of the Homoeopathic fund such sum as may be determined by the State Government by way of charges for audit.
