Section 29 in The West Bengal Development Corporation Act, 1954
29. Audit by Auditor appointed by State Government. -
(1)The Corporation shall cause to be maintained books of account and other books in relation to its accounts in such form and in such manner as may be prescribed.(2)The accounts of the Corporation shall be audited by the Auditor appointed by the State Government in this behalf at such times and in such manner as may be prescribed.(3)As soon as the accounts of the Corporation have been audited, the Corporation shall send a copy thereof together with a copy of the report of the Auditor thereon to the State Government.
