Section 13 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
13. Accounts : The accounts of the Fund shall be maintained in India and shall contain such particular and in such form as the Trustees shall think proper and as required by law of all financial transactions of the Fund. The financial statements of the Fund shall be prepared on financial year basis and the same shall be audited by the Comptroller and Auditor General of India.
The Comptroller and Auditor General of India shall have access to all books, papers, vouchers, accounts and documents connected with the Fund and shall in writing report to the Trustees on the receipts and payments accounts. A copy of the audited accounts shall be furnished to the Board.Tax Audit shall be carried out as per the provisions of Income Tax Act, 1961.Provisions Regarding Trustees
