Section 64 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
64. Duty of trustee to give all assistance and facilities to auditors.
- It shall be the duty of the trustee of the charitable or religious institution or endowment concerned and all officers and servants working under him, his agent and any person having concern in the administration of the institution or endowment, to produce or cause to be produced before the auditors, all accounts, records, correspondence, plans, other documents and property including monies relating to the institution or endowment to furnish them with such information as may be required, and to afford them all such assistance and facilities as may be necessary for the audit of the accounts of the institution or endowment.
