Section 14(3) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(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.
