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Union of India - Section

Section 23 in The Haj Committee Rules, 1963

23. Accounts to be maintained by the committee and their audit and publication.

(1)The accounts of the receipts and expenditure of the Committee shall be kept in such manner and in such form as the Committee shall from time to time prescribe.
(2)The accounts shall be examined and audited half-yearly by such auditors as the Central Government may approve.
(3)For the purpose of auditing the auditors shall have access to all the accounts, records, and correspondence of the Committee. The objections raised by the auditors shall be settled by the Executive Officer with the least possible delay and replies to the note shall be supplied with the approval of the Committee.
(4)A copy of the audit note and the replies of the Committee shall be submitted to the Central Government by the Committee for Government's consideration.
(5)An abstract of the audited accounts shall be published by the Committee annually in the Official Gazette and in one Urdu local newspaper.