Section 18(1) in Rajasthan District Mineral Foundation Trust Rules, 2016
(1)The Managing Committee shall maintain and/or cause to be maintained proper books of accounts, documents and records with respect to the trust fund to give a true and fair picture of the affairs of the trust. Books of accounts shall be maintained as per provisions of General Finance & Accounting Rules (GF & AR) or any special rules made by the Government in this behalf. The accounts of the trust shall be audited at least on completion of year by a qualified auditor. The auditors of the trust shall be appointed by the trustees from the list of approved auditors notified by the Accountant General of the State in the meeting of the Governing Council, on such terms and conditions as decided by the trustee. The auditors may be removed and replaced by the trustees with the consultation of the Accountant General of Rajasthan.
