Section 90(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)Regular accounts shall be maintained of all money and properties and all income and expenditure of the Fund and shall be audited by notified firm of Chartered Accountants or any other recognized authorities as may be appointed by the Board. The auditors shall also certify that the expenditure from the funds shall be maintained by the Secretary. All contracts and o her assurances shall be in the name of the board of management and signed on their behalf by the Secretary and one Member of the board of management authorised by it for the purpose.
