Section 35(2) in The Maharashtra National Law University Act, 2014
(2)The accounts of the university shall, [at least once in every six months] [Substituted 'at least once in a year' by Maharashtra Act No. 76 of 2018, dated 17.12.2018.], be audited by the auditors appointed by the Executive Council :Provided that, the State Government shall have the power to direct, whenever considered necessary, an audit of the accounts of the university, including the institutions managed by it, by such auditors, as it may specify.
