Section 20(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)The market committee fund shall be operated [by the Chairman, or in absence of the Chairman, by such officer as the State Government may, in consultation with the Chairman, by notification, specify] [Substituted 'by the Chairman' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] jointly with the Secretary [and in the absence of the Secretary, with another member] [Substituted for "or another member" by ibid, section 16(c).] of the market committee and the accounts thereof shall be kept and audited in such manner as may be prescribed.
