Section 11 in The Calcutta Metropolitan Development Authority Act, 1972
11. Audit. -
(1)The audit of the accounts of the Metropolitan Authority shall be made by such person as may be appointed by the State Government.(2)The audit shall be made in such manner as may be prescribed.(3)The Auditor shall submit his Audit Report to the Metropolitan Authority and shall forward a copy thereof to the State Government.[11A. Appointment of Chief Executive Officer. - (1) The State Government shall appoint a Chief Executive Officer who shall be a whole-time Officer of the Metropolitan Authority.(2)The Chief Executive Officer shall discharge such functions and exercise such powers as may be prescribed.(3)The expenditure on account of the salary and allowances of the Chief Executive Officer shall be defrayed out of the Funds of the Metropolitan Authority] [Section 11A inserted by W.B. Act 24 of 1977.].
