Section 24(5) in The Export-Import Bank Of India Act, 1981
(5)The Exim Bank shall furnish to the Central Government within four months from the date on which its accounts are closed and balanced, a copy of its balance- sheet and accounts together with a copy of the auditors’ report and a report of the working of the Exim Bank during the relevant year, and the Central Government shall, as soon as may be after they are received by it, cause the same to be laid before each House of Parliament.
