Section 49(4) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(4)The accounts of the Commission, 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 the Government shall cause the same to be laid, as soon as may be after it is received, before the State Legislature.
