Section 112(1) in The Howrah Improvement Act, 1956
(1)The Board shall maintain a proper account of every sinking fund established under section 107 and every such fund shall be subject to annual examination by the Accountant-General, West Bengal, who shall ascertain whether the cash and the current value of the securities at credit of such funds are actually equal to the amount which would have accumulated had investments been regularly made and had the rate of interest as originally estimated been obtained therefrom.
