Section 13(2) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(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).]
