(1)Where the Central Government is a member of a Government company, the Central Government shall cause an annual report on the working and affairs of that company to be-(a)prepared within three months of its annual general meeting before which the audit report is placed under sub-section (5) of section 619; and(b)as soon as may be after such preparation, laid before both Houses of Parliament together with a copy of the audit report and any comments upon, or supplement to, the audit report, made by the Comptroller, and Auditor-General of India.
