Section 69(4) in The Electricity (Supply) Act, 1948
(4)The accounts of the Board as certified by the Comptroller and Auditor-General of India or any other person authorised by him in this behalf together with the audit report thereon shall be [forwarded to the Authority and to the State Government within six months of the close of the year to which the accounts and audit report relate] [Substituted by Act 101 of 1956, Section 18, for Section 69 (w.e.f. 30.12.1956). ][and that Government may issue such instructions to the Board in respect thereof as it deems fit and the Board shall comply with such instructions.
