Section 48 in The West Bengal Maritime Board Act, 2000
48. Difference of opinion between Board and the Auditor to be referred to State Government.
- If there is a difference of opinion between the Board and the Auditor on any matter included in the audit report and the Board is unable to implement the recommendation, if any, made by the Auditor, the matter shall be referred forthwith to the State Government which shall pass final orders thereon and the Board shall be bound to give effect to such orders.
