Section 17 in The West Bengal Joint Entrance Examinations Board Act, 2014
17. Inspection and enquiry.
(1)The State Government shall have the power to cause an inspection or enquiry by an enquiry committee to be constituted for this purpose, headed by an officer not below the rank of a Joint Secretary to the State Government, into the affairs of the Board in relation to its administrative and financial business as and when necessary.(2)In every case, the State Government shall give notice to the Board of its intention of such inspection or enquiry and the Board shall be entitled to be represented there.(3)The State Government shall communicate to the Board its views with reference to the result of the inspection or enquiry and may direct the Board on the action to be taken.(4)Proceedings of every such enquiry or inspection shall be taken into account before releasing grants to the Board, and irregularities in financial transactions of the Board may result in withholding of grants for such period as may be determined by the State Government.
