Section 12(4) in The Maharashtra Advocates Welfare Fund Act, 1981
(4)The accounts of the Trustee Committee shall be audited annually by the Chief Auditor, Local Fund Accounts or any other person empowered by the State Government to perform the functions of an auditor under the Bombay Local Fund Audit Act, 1930, as if the Fund were a Local Fund and the Trustee Committee were a local authority within the meaning of these expressions in the said Act.
