Section 12(2) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(2)The accounts of the Corporation maintained under this Act shall be audited by the auditor appointed in accordance with the provisions of sub section (3) of section 19 of the Comptroller and Auditor-General’s (Duties, Powers and Conditions of Service) Act, 1971 (56 of 1971) or by any other auditor appointed by the Government.
