114. Board to maintain accounts of all trust funds and a General Board Fund.
(1)The Board shall maintain regular accounts showing receipts on account of and expenditure out of the General Board Fund and separate similar accounts for each fund established under the provisions of section 112 and for the General Trust Fund.(2)Any person having interest in a Notified Sikh Gurdwara, shall, on application being made to the Board, be furnished with a copy, certified to be correct by the President or other member of the executive committee authorised by the president on this behalf, of the whole or of any specified part of such account.(3)The Board shall charge for copies of accounts furnished under the provisions of sub-section (1) such fees as are charged for copies of records under the control of Deputy Commissioners of districts under the rules for the time being in force in Punjab.
