Section 2 in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
2. Definitions
In this Act, unless the context otherwise requires,—(a)"accounts", in relation to commercial undertaking of a Government, includes trading, manufacturing and profit and loss accounts and balance sheets and other subsidiary accounts;(b)"appropriation accounts" means accounts which relate the expenditure brought to account during a financial year, to the several items specified in the law made in accordance with the provisions of the Constitution or of the Government of Union Territories Act, 1963, for the appropriation of moneys out of the Consolidate Fund of India or of a State, or of a Union territory having a Legislative Assembly, as the case may be;(c)"Comptroller and Auditor-General" means the Comptroller and Auditor-General" of India appointed under Art. 148 of the Constitution.(d)"State" means a State specified in the First Schedule to the Constitution;(e)"Union" includes a Union territory, whether having a Legislative Assembly or not.
