Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
5.
(1)The auditor shall, in the course of audit, verify the debentures, share certificates, Government bonds or fixed deposits and the securities and the bank pass books belonging to the institution and report whether they are found correct and they are readily forthcoming.(2)The auditor shall report whether any investment or securities have been encashed before the date of maturity and, if so, whether such encashment was done with the previous permission of the competent authority or not and whether the proceeds after such encashment have been spent for the purposes for which the encashment was reported and sanctioned for. It shall be verified whether the income tax exemption certificates were obtained.(3)The auditor shall also verify whether an inventory register for the jewels and valuables belonging to the institutions maintained, and if so, whether they are intact and correct and whether it is being periodically inspected by such officers as may be appointed by the Commissioner.
