Section 39 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
39. Finance and audit.
(1)All fees payable and prescribed under this Act shall be paid to the Parishad.(2)An account of all assets and liabilities of the Parishad and of all fees, sums, grants, donations, gifts and endowments received by it and of all expenses and disbursements incurred or made by it shall be maintained in the prescribed manner.(3)[ The account shall be audited annually in such manner and by such officer or authority as may be prescribed. A copy of the audit report shall be submitted to the State Government by the Parishad] [[Sub-Section (3) substituted by W.B. Act 11 of 1967. which was earlier as under:-'(3) The account shall be audited annually by such officer of Government as may be deputed In this behalf by the State Government and the report of such audit shall be sent to the State Government and the Parishad by such officer.'.]].(4)[ The Parishad shall prepare in the prescribed manner a budget for every financial year showing the probable receipt and expenditure, which shall be submitted to the State Government for approval.] [Sub-Section (4) inserted by W.B. Act 11 of 1967.]
