(2)Notwithstanding anything contained in any other law for the time being in force, the National Financial Reporting Authority shall—(a)make recommendations to the Central Government on the formulation and laying down of accounting and auditing policies and standards for adoption by companies or class of companies or their auditors, as the case may be;(b)monitor and enforce the compliance with accounting standards and auditing standards in such manner as may be prescribed;(c)oversee the quality of service of the professions associated with ensuring compliance with such standards, and suggest measures required for improvement in quality of service and such other related matters as may be prescribed; and(d)perform such other functions relating to clauses (a), (b) and (c) as may be prescribed.
