Section 18 in West Bengal College Service Commission Act, 2012
18. Accounts of Commission.
(1)The Commission shall maintain proper records of accounts which shall be duly audited internally by a qualified State Government empanelled Chartered Accountant as defined under clause (b) of section 2 of the Chartered Accountant Act, 1949, (38 of 1949) in the manner as may be provided for by regulations and shall submit such accounts before the State Government annually within six months of the following Financial Year.(2)The State Government may cause audit of the transactions, books and accounts of the Commission as and when necessary, in such manner as may be prescribed.
