Section 47(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(4)The accounts of the Tribunal, 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 thereon shall be forwarded annually to the State Government and that Government shall cause the same to be laid, as soon as may be after it is received, before the State Legislature.
