Section 32 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
32. Audit of accounts.
- The Managing Committee shall get the accounts of the remand home audited annually by a Registered or a Chartered Accountant as soon as the year is over and shall submit to the Bombay State Probation and After-Care Association and the Chief Inspector of Certified Schools the audited annual statement of accounts by the 31st of August in the next year.
