Section 5(2) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
(2)The auditor shall report whether any investment or securities have been encashed before the date of maturity and, if so, whether such encashment was done with the previous permission of the competent authority or not and whether the proceeds after such encashment have been spent for the purposes for which the encashment was reported and sanctioned for. It shall be verified whether the income tax exemption certificates were obtained.
