Section 34(7) in The Industrial Finance Corporation Act, 1948
(7)Every audit report shall be forwarded to the Central Government and the Government shall cause the same to be laid before both Houses of Parliament.[34-A. Appointment of local auditors .-The Board may, in consultation with the auditors appointed under section 34, appoint local auditors to audit the affairs of any office or agency of the Corporation and the report of such auditors shall be taken into consideration by the auditors appointed under section 34 for the purpose of auditing the affairs of the Corporation.]
