Section 31 in New Town, Kolkata Development Authority Act, 2007
31. Accounts Committee of Development Authority.
(1)The Development Authority shall, at its first meeting in each year or in its next meeting which shall be held within a period of thirty days from the date of its first meeting in that year, constitute an Accounts Committee of the Development Authority:Provided that the State Government may, on an application by the Chairman and for reasons to be recorded in writing, extend the period as aforesaid by such period not exceeding thirty days as the State Government may think fit.(2)The Accounts Committee of the Development Authority shall consist of such numbers, not being less than three and not more than five, as the Development Authority may determine, to be selected by the members from amongst themselves:Provided that the Chairman and the Member-Secretary shall not be the member of the Accounts Committee of the Development Authority.(3)The Development Authority may associate with the Accounts Committee of the Development Authority such persons having special knowledge in public accounts and administration, not being members and not exceeding one-half of the members in such committee, and for such terms, as it thinks fit. Such persons shall not have the right to vote at the meeting of the Accounts Committee of the Development Authority.(4)The members of the Accounts Committee of the Development Authority shall, elect from among themselves one member to be its convenor.(5)The members of the Accounts Committee of the Development Authority shall hold office until a new Committee is constituted.(6)Subject to the provisions of this Act and the rules and the bye-laws made thereunder, it shall be the duty of the Accounts Committee of the Development Authority-(a)to examine the accounts of the Development Authority;(b)to examine and scrutinise the report on the accounts of the Development Authority by the Auditor appointed under this Chapter;(c)to examine and scrutinise the report of special audit, if any;(d)to examine and scrutinise the report of physical verification of stock, if any;(e)to submit report to the Development Authority every year and from time to time on such examination and scrutiny;(f)to discharge such other functions as may be entrusted to it by the Development Authority.(7)The Accounts Committee of the Development Authority may call for any book or document and send for such officer of the Development Authority as it may consider necessary for explaining any matter in connection With his work.(8)The manner of transaction of business of the Accounts Committee of the Development Authority shall be such as may be determined by it.
