(1)The accounts of the temple shall be audited annually by auditor to be appointed by the State Government(2)While issuing an order of appointment of the auditor, the State Government shall fix the remuneration to be paid to the Auditor.(3)The remuneration of the Auditor so appointed for the audit of the accounts, shall be the first charge on the temple fund and shall be paid within a month of submission of the report by the auditor of the Board.
