(1)The Board shall maintain a proper account of every sinking fund established under section 107 and every such fund shall be subject to annual examination by the Accountant-General, West Bengal, who shall ascertain whether the cash and the current value of the securities at credit of such funds are actually equal to the amount which would have accumulated had investments been regularly made and had the rate of interest as originally estimated been obtained therefrom.(2)The Board shall forthwith pay into any sinking fund any amount which the Accountant-General, West Bengal, may certify to be deficient, unless the State Government specially sanction a gradual readjustment:Provided that notwithstanding the existence of a deficiency in any sinking fund the Accountant-General, West Bengal, shall not certify the deficiency if the cash and the current value of all the securities in all the sinking funds at the time of the examination are equal to the amount mentioned in sub-section (1).Enforcement of liabilities.
