84J. [ Annual examination of sinking funds. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
(1)The Accountant General, [Bombay] shall examine the said sinking funds every year and ascertain whether the cash and the current value of the securities at the 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.(2)The Trusts shall forthwith pay into any sinking fund any amount which the Accountant General may certify to be the deficiency therein after examination as aforesaid, unless the [State] [Substituted for 'Provincial' by A. O. 1950.] Government specially sanctions a gradual readjustment.]
