- The Auditor General, in case the Society has been assisted by the State Government in any manner specified in Sub-Section (1) of Section 31 of the Act, shall cause audit of the accounts of such society, by one or more departmental auditors authorised by him in that behalf.Explanation. - 'Departmental Auditor' shall mean persons who are appointed by whatever designation for the purpose of audit of accounts of the society, in the pay roll of the State Government and functioning under the administrative control of the Auditor-General.]
