Section 19 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
19. Audit.
- The [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] shall every year appoint an auditor to audit the accounts of the Temple and its endowments, and fix his remuneration which shall be paid to such auditor from [the Temple fund] [Substituted by section 18 of U.P. Act No. VIII of 1964.]. The auditor shall submit his report to the Committee and send a copy of it to the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] which may issue such directions thereon as it may deem fit, and the Committee shall carry out such directions.
