19. Auditors to be appointed to examine Official Trustees accounts, etc., and to report to Government
(1)The accounts of the Official Trustee shall be audited at least once annually and at any other time if the Government so direct by the prescribed person and in the prescribed manner.(2)The auditor shall examine such accounts, and shall forward to Government a statement thereof in the prescribed form, together with a report thereon and a certificate signed by him showing(a)[ whether the accounts have been audited in the prescribed manner, and whether, so far as can be ascertained by such audit, the accounts contain a full and true account of everything which ought to be contained therein,] [Substituted by Act 48 of 1964, Section 12, for Clause (a) (w.e.f. 25.12.1964).](b)whether the books, which by any rules made under this Act are directed to be kept by the Official Trustee, have been duly and regularly kept, and(c)whether the trust funds and securities have been duly kept and invested and deposited in the manner prescribed by this Act or any rules made thereunder,or (as the case may be) that such accounts are deficient, or that the Official Trustee has failed to comply with this Act or the rules made thereunder, in such respects as may be specified in such certificate.
