Section 20(3) in The Assam Evacuee Property Act, 1951
(3)(i)The Committee shall maintain in the prescribed form accounts of all evacuee property vested in it, a separate accounts being maintained in respect of each evacuee or where the property of the body of a co-sharer evacuees is managed jointly, in respect of each body of co-sharer evacuees.(ii)The State Government shall cause accounts to be audited at such intervals and by such persons as may be prescribed. The cost of such audit shall be paid by the Committee to the prescribed scale.(iii)A copy of the audited accounts as aforesaid of the evacuee property shall be supplied to the evacuee or the body of co-sharer evacuees by the Committee on application and the audited accounts shall also be available in the prescribed manner for the inspection of any evacuee or any co-sharer evacuee or any agent of the evacuee or a co-sharer evacuee authorised in writing.
