(1)The reports of the Comptroller and Auditor-General of India relating to the accounts of the Union shall be submitted to the President, who shall cause them to be laid before each House of Parliament.(2)The reports of the Comptroller and Auditor-General of India relating to the accounts of a State shall be submitted to the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] of the State, who shall cause them to be laid before the Legislature of the State.
