Section 22 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
22. Audit and Annual Report.
(1)The accounts of the Board for the financial year shall be audited annually by the Chartered Accountant to be nominated by the Board.(2)The Board shall annually prepare a report on the administration of the affairs of the Shrine and publish it for information of the public.
