Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(2) in The West Bengal Factories Rules, 1958

(2)The accounts pertaining to the canteen shall be audited once in every twelve months, by registered accountants and auditors. The balance sheet prepared by the said auditors shall be submitted to the Canteen Managing Committee not later than two months after the closing of the audited accounts:Provided that the accounts pertaining to the canteen in a Government factory having its own Accounts Department, may be audited by such Department:[Provided further that where the canteen is managed by a co-operative society registered under the Co-operative Societies Act, the account pertaining to such canteen shall be audited in accordance with the provisions of the said Act.] [Added by the West Bengal Factories (Amendment) Rules, 1991]