Section 11 in The Punjab Town Improvement Trust Rules, 1939
11.
The accounts of the Trust shall be audited, so far as possible, once a year or half yearly as the Government may direct, by or under the orders of, the Examiner, Local Fund Accounts, Punjab. The State Government may, however, direct that the accounts of a Trust be audited from day to day by one or more resident auditors on the establishment of the Examiner, Local Found Accounts, Punjab."[12. The Trust shall pay to Government audit fee calculated according to the rates prescribed by Government from time to time.] [Substituted Punjab Government Notification No. 4427-LG-49-44390, dated 13th July, 1949.]
