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State of Bihar - Section

Section 4 in Shatabdi Anna Kalash Yojana Rules, 2011

4. Account and Audit of the Funds.

(1)The Funds shall be kept in a savings bank account opened in the name of the respective Funds in a nationalized bank and the interest accrued there from shall also form part of the Funds.
(2)The accounts of the State and District Funds shall be maintained by the Disaster Management Department and concerned District Disaster Management Authority respectively.
(3)The Funds shall be audited annually by the Audit wing of the Finance Department and report shall be submitted to the concerned offices and Department of Finance of the State Government.