Section 19(1) in THE REGIONAL RURAL BANKS ACT, 1976
(1)Every Regional Rural Bank shall cause its books to be closed and balanced as on the 31st day of March [or such other date in each year as the Central Government may, by notification in the Official Gazette, specify] shall appoint with the approval of the Central Government auditors for the audit of its accounts :[Provided that with a view to facilitating the transition from one period of accounting to another period of accounting under this sub-section, the Central Government may, by order published in the Official Gazette, make such provisions as it considers necessary or expedient for the closing and balancing of, or for other matters relating to, the books in respect of the concerned years.]
