Section 24(2) in The West Bengal Khadi And Village Industries Board Act, 1959
(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.'.]]
