Section 34(4) in The Industrial Finance Corporation Act, 1948
(4)The Central Government may [in consultation with ] [Inserted by Act 78 of 1952, Section 24. ][the Development Bank] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " the Comptroller and Auditor General of India" (w.e.f. 1.8.1964).] at any time issue directions to the auditors requiring them to report to it upon the adequacy of measures taken by the Corporation for the protection of its shareholders and creditors or upon the sufficiency of their procedure in auditing the affairs of the Corporation, and may at any time enlarge or extend the scope of the audit or direct that a different procedure in audit be adopted or direct that any other examination be made by the auditors if in its opinion the public interest so requires.
