Section 19A(3) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(3)The State Government shall cause every report received by it under sub-section (1) to be laid, was soon as may be after it is received, before the Legislature of the State.Explanation.- For the purposes of this section, "Government" or "State Government", in relation to a Union territory having a Legislative Assembly, means the Administrator of the Union territory.
