Section 24 in The West Bengal Khadi And Village Industries Board Act, 1959
24. Accounts and audit.
(1)The accounts of the Board shall be maintained and an annual statement of accounts shall be prepared in such form and manner as may be prescribed.(2)[ The accounts of the Board shall be audited by the Comptroller and Auditor-General of India in terms of the provisions of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971.] [[Sub-Section (2) substituted by W.B. Act 35 of 1983, which was earlier as under:-'(2) The accounts of the Board shall be audited annually by an auditor approved by the State Government.'.]]
