Section 87 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
87. Accounts and Audit.
(1)The trustee of every religious institution shall keep regular accounts of all receipts and disbursements. Such accounts shall be kept for each fasli year separately and in such form and shall contain such particulars as may be specified by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].(2)The accounts of every religious institution shall be audited by auditors appointed in the prescribed manner and such auditors shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act LXV of 1860).(3)The accounts of every religious institution, the annual income of which as calculated for the purposes of Section 92 for the fasli year, immediately preceding is not less than [five lakhs rupees] [Substituted for 'sixty thousand rupees' by section 45(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amend.) Act, 1996 (Tamil Nadu Act 39 of 1996).] shall be subject to concurrent audit, that is to say, the audit shall take place as and when the expenditure is incurred. The accounts of every other religious institution, the annual income of which calculated as aforesaid or the fasli year immediately preceding is not less than one thousand rupees, shall be audited annually or if [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] so directs in any case or class of cases at shorter intervals.(4)The accounts of any other religious institution, the annual income of which calculated as aforesaid for the fasli year immediately preceding is less than one thousand rupees shall be audited departmentally and no fee shall be levied therefor.(5)It shall be the duty of the trustee of the institution concerned and all officers and servants working under him, his agent and any person having concern in the administration of the institution [to produce before the auditors within such period as may be prescribed] [Substituted for the words 'to produce before the auditors' by section 2 of the Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act. 1974 (Tamil Nadu Act 27 of 1974).] all accounts, records, correspondence, plans and other documents and property and moneys relating to the institution to furnish them with such information as may be required, and to afford them all such assistance and facilities as may be necessary or reasonable and as maybe required in regard to the audit of the accounts of the institution.
