Section 13 in Rajasthan River Basin and Water Resources Planning Rules, 2015
13. Accounts and Audit.
(1)The Authority shall keep accounts in such form and in such manner as may be prescribed by the finance department.(2)The Commissioner shall keep ready and make available all accounts and records to the Director, Local Fund Audit Department for audit as per the request of the auditor.(3)The Authority shall pay from the Fund of the Authority such charges for the audit of the accounts of the Authority, as may be specified by the State Government in the Finance Department under the provisions of the Rajasthan Local Fund Audit Act, 1954 (Act No.28 of 1954).(4)The audit report of Director, Local Fund Audit Department shall be placed before the Authority by the Commissioner with comments and action required to be taken for compliance.
