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State of Uttarakhand - Section

Section 9 in Uttarakhand State Urban Transport Fund Rules, 2015

9. Audit.

- The Executive Committee shall appoint an Auditor for annual audit of the accounts of the Fund and fix his honorarium to be paid out of the Fund. The Auditor shall submit his report to the Executive Committee and forward a copy of the same to the State Government, which may issue directions on it as it may deem fit and the Executive Committee shall follow such directions.