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[Cites 0, Cited by 91] [Article 148] [Constitution]

Constitution Subarticle

Article 148(5) in Constitution of India

(5)Subject to the provisions of this Constitution and of any law made by Parliament, the conditions of service of persons serving in the Indian Audit and Accounts Department and the administrative powers of the Comptroller and Auditor-General shall be such as may be prescribed by rules made by the President after consultation with the Comptroller and Auditor-General.