Section 23 in Kerala Cultural Activists Welfare Fund Act, 2010
23. Audit of accounts of the Board, appointment and remuneration of auditors.
(1)The accounts of the Board shall, with the approval of Government, be audited by an auditor appointed by the Government.(2)Such auditor shall audit the accounts of the Board once in every year.(3)The salary of such auditors appointed under sub-section (1) shall be such as may be prescribed by the Government and shall be paid from the Fund of the Board.
