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Bengal Presidency - Section

Section 276 in Calcutta Port Act, 1890

276.

-A. Commissioners to remedy defects and irregularities pointed out in the audit report and Central Government to pass final orders.- (1) The Commissioners in meeting shall forthwith take into consideration any defects or irregularities their may be pointed out be the auditors in their report and shall pass such orders thereon as the Commissioners in meeting may think fit and shall also send a report of the action taken by the Commissioners to the Central Government.
(2)If there is a difference of opinion between the Commissioners and the auditors on any point included in the audit report and the Commissioners in meeting feel unable to accept the recommendations, if any, made by the auditors on such point, the matter shall forthwith be referred to the Central Government who shall pass final orders thereon and the Commissioners shall be bound to give effect to such orders.