51. Interval at which accounts of auqaf may be audited.
(1)The accounts of the auqafs having net annual income exceeding Twenty thousand rupees shall be submitted to the Board by the mutawalli or the managing committee for audit within three months of the close of the financial year.(2)The accounts submitted under sub-rule (1) shall be audited by an auditor referred to in clause (b) of sub-section (1) of Section 47 of the Act, within a period of one year of the close of the financial year:Provided that such account may be audited within a period of two years, with the approval of the Chairperson for reasons to be recorded in writing.
