Section 62 in The Jaipur Development Authority Act, 1982
62. Accounts and Audit.
(1)The Authority shall keep accounts in such form and in such manner, as it may, by regulations made in this behalf, determine.(2)The Accounts of the Authority shall be subject to audit by the Examiner, Local Fund Audit in accordance with the provisions of the Rajasthan Local Fund Audit Act, 1954 (Rajasthan Act XXVIII of 1954).(3)The Authority shall pay from the Fund such charges for the audit as may be prescribed.
