Section 25 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
25. Accounts and Audit.
(1)The Managing Committee shall maintain or cause to be maintained proper books of accounts, documents and records with respect to the Trust Fund to give a true and fair picture of the affairs of the Trust;(2)The accounts of the Trust shall be audited at least on completion of year by a qualified auditor;(3)The auditors of the Trust shall be appointed by the Governing Council from the List of Chartered Accountants empanelled by Comptroller and Auditor General of India, on such terms and conditions as decided by the Governing Council;(4)The auditors may be removed and replaced by the Governing Council;(5)The Settlor may appoint an auditor or auditors or may request the Accountant General of the State for audit of a particular year or period on such terms as the Settlor may so decide;(6)The Trust shall forward the approved Budget and Annual Plan along with approval Schemes and Projects for the next financial year, to the Zila Panchayat, District Administration and the State Government for publication on their respective websites;(7)The Trust shall prepare a quarterly progress report in physical and financial terms in respect of the approved Schemes and Projects within 45 days of the close of the quarter and forward it to the Zila Panchayat and District Administration, immediately thereafter for publication on their respective websites;(8)Every year, within three months from the date of closure of the financial year, the Trust shall cause to prepare an Annual Report on its activities for the respective financial year and place it before the Trust;(9)The Trust shall forward the approved Annual report and the approved Audit Report immediately after their approval by the Governing Council within three months of close of Financial Year to the Zila Panchayat and to the State Government along with Audit Report for publication on their respective websites; and(10)The Annual Report will be submitted to the Government within one month from the date of its approval by the agencies above and will also be hosted on the website of the Trust.Chapter-VI Administrative Arrangements
