Section 22 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
22. Audit.
- In addition to the periodical verification by the administrative authorities, expenditure, audit and audit of stores of the Circuit House/Bungalow may be conducted from time to time :Provided that not less than ten per cent of the expenditure and receipt audit and cent per cent audit on the stores shall be conducted by the audit staff of the Board of Revenue in respect of each Circuit House.
