Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Haj Committee Rules, 1963

(3)For the purpose of auditing the auditors shall have access to all the accounts, records, and correspondence of the Committee. The objections raised by the auditors shall be settled by the Executive Officer with the least possible delay and replies to the note shall be supplied with the approval of the Committee.