Section 26 in New Town, Kolkata Development Authority Act, 2007
26. Audit report.
(1)As soon as practicable after the completion of the audit, but not later than three months thereafter, the Auditor shall prepare the report on the accounts audited and examined, and shall send such report to the Chairman and a copy thereof to the Member-Secretary or such other officers as the State Government may direct.(2)The Auditor shall include in his re-sport a statement showing-(a)every payment which appears to him to be contrary to law,(b)account of any deficiency or defalcation or loss which appears to have been caused by the gross negligence or misconduct of any person,(c)the account of any sum received, which ought to have been, but have not been, brought into any account by any person,(d)any other material impropriety or irregularity which may be observed in the accounts.
