Section 13 in East Kolkata Wetlands (Conservation and Management) Act, 2006
13. Accounts and audit.
(1) The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed.(2)[ Subject to the provisions of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 (56 of 1971) and the rules and orders made thereunder, the Governor of West Bengal may entrust the audit of the accounts of the Authority to the Comptroller and Auditor-General of India.] [Sub-section (2) subs. by s. 2(1) of the East Kolkata Wetlands (Conservation and Management) (Amendment) Act, 2008 (West Bengal Act 28 of 2008) (w.r.e.f. 16.11.2005).](3)[ The Comptroller and Auditor-General of India or any other person appointed by him in this behalf shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of the Government accounts.] [Sub-section (3) subs, by section 2(2), ibid (w.r.e.f. 16 11.2005).](4)[ The accounts of the Authority as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf together with [the audit report and the audit certificate thereon] [Sub-section (4) inserted by section 2(3), ibid (w.r.e.f. 16.11.2005).] shall be forwarded to the State Government and the State Government shall cause the same to be laid, as soon as may be after it is received, before the West Bengal Legislative Assembly.] [Substituted by Act No. 5 of 2017, dated 17.3.2017]
