Section 81A in Madras Hindu Religious and Charitable Endowments Act, 1951
81A. [ Audit. [Inserted by Act No. 31 of 2008.]
(1)The Board shall keep regular accounts of all receipts in and disbursements from the Fund.(2)The accounts of the Board shall be audited annually.(3)The audit shall be conducted by the Director of Local Fund Audit in accordance with the provisions contained in the Kerala Local Fund Audit Act, 1994 (14 of 1994).]
