Section 25 in The Delhi Development Authority Act, 1957
25. Accounts and audit.
(1)The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet in such form as the Central Government may by rules prescribe in consultation with the Comptroller and Auditor-General of India.(2)The accounts of the Authority shall be subject to audit annually by the Comptroller and Auditor-General of India and any expenditure incurred by him in connection with such audit shall be payable by the Authority to the Comptroller and Auditor-General of India.(3)The Comptroller and Auditor General of India and any person appointed by him in connection with the audit of accounts of the Authority shall have the same right, privilege and authority in connection with such audit as the Comptroller and Auditor General of India has in connection with the audit of the government accounts and, in particular, shall have right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Authority.(4)The accounts of the authority as certified by the Comptroller and Auditor- General of India or any other person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the Central Government and the government shall cause a copy of the same to be laid before both Houses of Parliament.
