Section 31(3) in The Rabindra Mukta Vidyalaya Act, 2001
(3)It shall be the duty of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and every member thereof and of the Secretary and other officers and employees in the service of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] to afford to the auditor every facility for the examination and audit of the accounts of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and to comply with any requisition made by the auditor under sub-section (2) and the requirements of any rule made in this behalf.
