(1)The Board shall, within six months from the end of each official year, make up correct accounts of the receipts and expenditure in connection with the administration of the temple for the preceding year.(2)Such accounts shall be audited by an auditor to be appointed by the State Government which shall also fix the remuneration to be paid to such auditor out of the funds of the temple.(3)The auditor shall submit his report to the Board and send a copy of the same to the State Government.(4)The State Government may give such directions and pass such orders on the report of the auditor or otherwise as it may think fit and the Board shall carry them out.
