Section 99A in The West Bengal Correctional Services Act, 1992
99A. Constitution of fund.—
(1)The State Government may, for carrying out the purposes of this Act, create such Fund, in such manner and subject to such conditions, as may be prescribed.(2)The general superintendence, control and management of Fund constituted under sub-section (1), shall be vested in such authority, in such manner and on such terms and conditions, as may be prescribed.(3)The Accounts of the Fund constituted under sub-section (1) shall be examined and audited by an Auditor appointed in this behalf by the State Government at such time and place, to such extent and in such manner, as may be prescribed.]
