Section 30 in The Rajasthan Public Trust Rules, 1962
30. Fee for special audit.
(1) The fee for special audit under Sub-section (5) of Sect ion 33 shall be fixed by the Assistant Commissioner according to the circumstances of each case:Provided that in no case shall such fee exceed two and half per cent of the gross annual income of the public trust or be less than Rs. 25/-.(2)Before a special audit is directed under Sub-section (4) of Section 33 the Assistant Commissioner may require the manager or working trustee concerned or the person moving the Assistant Commissioner for such special audit to deposit such amounts as would in the opinion of Assistant Commissioner be sufficient to meet the cost thereof.(3)If such fee is required to be paid by a manager or working trustee, it shall be paid from the funds of the trust.
