Section 37(6) in The State Financial Corporations Act, 1951
(6)Notwithstanding anything contained in the preceding sub-sections, the Comptroller and Auditor-General of India may, either of his own motion or on a request received in this behalf from a State Government, undertake such audit and at such times as he may consider necessary:[* * *] [ Proviso omitted by Act 39 of 2000, Section 25 (w.e.f. 5.9.2000).]
