Section 27(1) in Indraprastha Institute of Information Technology Delhi Act, 2007
(1)The annual accounts and the balance sheet of the Institute shall be prepared under the direction of the Director, and approved by the Board of Governors and shall, at least once every year and at intervals of not more than fifteen months, be audited by the comptroller and Auditor General of India or such person or persons as he may authorize in this behalf.
