Section 81(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)Audit -(a)The account shall be open for audit by the Director, Local Fund Audit Department or any other authority as may be authorised by the State Government from time to time.(b)The Secretary of the Managing Committee shall remove or cause to be removed the discrepancies pointed out by the Audit Officer in his report and shall submit its compliance report within a period of two months from the date of receipt of the report.
