69. Power of Administrator regarding audit of account of the Board.
-The Administrator may, where he is of the opinion that it is necessary in public interest so to do, request the Comptroller and Auditor General to audit the accounts of the Board as provided under section 19 (3) of the C.A.G. Act, 1971:Provided that no such request shall be made except after consultation with the Comptroller and Auditor General and except after giving a reasonable opportunity to the Board to make representation with regard to the proposal for such audit.
