Section 24(2) in National Law School of India Act, 1986
(2)The accounts of the School shall, atleast once in a year, be audited by the auditors appointed by the Executive Council:Provided that the State Government or the Bar Council of India Trust shall have the power to direct, whenever considered necessary, an audit of the account of the School, including the institutions managed by it, by such auditors, as it may specify.
