Section 24 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
24. Audit of accounts of the Board, appointment of Auditors and remuneration.—(1) The
Board shall appoint the auditors with the approval of the Government to audit the accounts ofthe Board.(2)The Board shall give remuneration to the said Auditors as directed by theGovernment.(3)Such Auditors shall inspect and audit the accounts of the Board once in everyyear.
