Section 31(6) in New Town, Kolkata Development Authority Act, 2007
(6)Subject to the provisions of this Act and the rules and the bye-laws made thereunder, it shall be the duty of the Accounts Committee of the Development Authority-(a)to examine the accounts of the Development Authority;(b)to examine and scrutinise the report on the accounts of the Development Authority by the Auditor appointed under this Chapter;(c)to examine and scrutinise the report of special audit, if any;(d)to examine and scrutinise the report of physical verification of stock, if any;(e)to submit report to the Development Authority every year and from time to time on such examination and scrutiny;(f)to discharge such other functions as may be entrusted to it by the Development Authority.
