Section 33(2) in The Bombay Public Trusts Act, 1950
(2)The accounts shall be audited annually in such manner as may be prescribed and by a person [who is a chartered accountant within the meaning of the Chartered Accountants Act, 1949 (XXXIII of 1949)] [These words and figures were substituted for the original words by Bombay 14 of 1951, Section 10.] or by such persons as may be authorised in this behalf by the State Government.
