Section 22 in The West Bengal Valuation Board Act, 1978
22. Expenditure and accounts.
- [(1) The Board shall have the same financial powers as are exercisable by the Secretary of a Department of the State Government. Matters beyond such financial powers shall be referred by the Board to the State Government for decision.] [[Sub-section (1) Substituted by W.B. Act 40 of 1984, which was earlier as under :'(1) The Board shall have power to incur expenditure for carrying out the purposes of this Act.'.]](2)[ The Board shall keep accounts of all receipts and expenditure, and prepare annual accounts, in a regular manner as per standard accounting norms or in such manner as may be prescribed.] [[Sub-section (2) Substituted by W.B. Act 17 of 2002, which was earlier as under :'(2) The Board shall keep accounts of all receipts and expenditure in such form as may be prescribed.'.]]
