Section 18 in Rajasthan District Mineral Foundation Trust Rules, 2016
18. Accounts and Audit.
(1)The Managing Committee shall maintain and/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. Books of accounts shall be maintained as per provisions of General Finance & Accounting Rules (GF & AR) or any special rules made by the Government in this behalf. The accounts of the trust shall be audited at least on completion of year by a qualified auditor. The auditors of the trust shall be appointed by the trustees from the list of approved auditors notified by the Accountant General of the State in the meeting of the Governing Council, on such terms and conditions as decided by the trustee. The auditors may be removed and replaced by the trustees with the consultation of the Accountant General of Rajasthan.(2)Notwithstanding anything contained in sub-rule (1), the Government may appoint an auditor or auditors or may request the Accountant General for audit of a particular year or period on such term as the Government may so decide.(3)The trust shall forward the approved budget and annual plan along with schemes and projects for the next financial year to the Zila Parishad, District Administration and the Stale Government for publication on their respective websites.(4)The trust shall prepare a quarterly progress report in physical and financial terms in respect of the approved schemes and projects within forty five days of the close of the quarter and forward it to the Zila Parishad and District Administration, immediately thereafter for publication on their respective websites.(5)The trust shall forward the approved annual report and the approved audit report immediately after their approval by the Governing Council within sixty days of closure of financial year to the Zila Parishad, District Administration and to the State Government along with audit report for publication on their respective websites.(6)The Annual Report of each Foundation shall be laid before the State Legislative Assembly,
