Section 3 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
3. Plantation Welfare Fund.
(1)The State Government shall constitute a fund to be called the "Tea Plantation Employees' Welfare Fund" for the purposes of this Act.(2)The fund shall consist of-(a)any voluntary donation;(b)any loan, grant-in-aid or subsidy paid by the Central or State Government or any local authority or Tea Board;(c)any sum paid by the Central Government or the State Government or any local authority for implementation of any scheme for the welfare of labour not employed in any establishment;(d)any sum borrowed under section 11.(3)The sums specified in clause (a) of sub-section (2) shall he paid or collected by such agencies, at such intervals and in such manner as may he prescribed.(4)Subject to the provisions of the Comptroller and Auditor-Generals (Duties, Power and Conditions of Service) Act, 1971 and the rules made thereunder, the Governor of West Bengal may entrust the audit of the accounts of the Board to the Comptroller and Auditor-General of India.(5)The Comptroller and Auditor-General of India or any other person appointed by him in this behalf shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of the Government accounts.(6)The accounts of the Board as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf together with the Audit Report and the Audit Certificate thereon shall be forwarded to the State Government and the State Government shall cause the same to be laid, as soon as may be after it is received, before the West Bengal Legislative Assembly.
