Section 88(2) in Karnataka Maritime Board Act, 2015
(2)The Accounts of the Board shall be audited once in every year and if so required by the Government concurrently with the compilation of such accounts by an auditor appointed by the Government in consultation with the Comptroller and Auditor General of India (hereinafter referred to as the Auditor) and any amount payable to such auditor by the Board in respect of such audit shall be debitable to the general account of the Board.
