Section 14 in West Bengal Unorganised Sector Workers Welfare Act, 2007
14. Accounts and Audit.
(1)The Board shall cause to be maintained such books of account and other books and records in relation to its accounts, and prepare an annual Statement of accounts, in such form and in such manner as may be prescribed.(2)The accounts of the board shall be audited by a person or agency authorised by the Board.(3)Notwithstanding anything contained in sub-section (2), the accounts of the Board shall be audited annualy by the Comptroller and Auditor-General of India and any expenditure incurred by him in connection with such audit shall be payable by the Board to the Comptroller and Auditor-General of India.(4)The Comptroller and Auditor-General of India and any person appointed by him in connection with the audit of the accounts of the Board under this Act shall have the same rights and privileges .and authority in connection with such audit as the Comptroller and Auditor General has, in connection with the audit of Government accounts, and in particular, shall have the right to demand the production of books, accounts, Connected Vouchers, documents and papers and inspect any of the offices of the Board.(5)The Board shall furnish to the State Government on such date as may be prescribed its audited copy of accounts together with the Auditor's report.(6)The State Government shall cause the annual report and Auditors report to be laid, as soon as may be after their receipt, before the State Legislature.Chapter-III Registration of Unorganised Sector Workers as Beneficiaries.
