Section 39(3) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(3)[ The account shall be audited annually in such manner and by such officer or authority as may be prescribed. A copy of the audit report shall be submitted to the State Government by the Parishad] [[Sub-Section (3) substituted by W.B. Act 11 of 1967. which was earlier as under:-'(3) The account shall be audited annually by such officer of Government as may be deputed In this behalf by the State Government and the report of such audit shall be sent to the State Government and the Parishad by such officer.'.]].
