Section 23 in The Punjab Official Trustees Rules, 1966
23. Audit of accounts of Zamindaries and business.
[Section 21 read with Section 30]. - The Official Trustee shall cause the local accounts of zamindaries in his charge and the accounts of any business which is carried on by him on behalf of and which belongs to any trust in his charge to be audited from time to time either by private auditors or with the previous approval of Government by the Auditor prescribed under section 19 of the Act, the whole expense of such audit being debited to the trust concerned, such auditors shall be selected by the Official Trustee unless Government shall in any such case name the auditors who are to be employed.
