Section 22(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)The accounts of the Authority shall be subject to audit as per the Uttarakhand Audit Act, 2012 :Provided that in addition to the audit as per the Uttarakhand Audit Act, 2012, the State Government may get the audit done from Comptroller and Auditor General of India as per the Comptroller and Auditor Generals (Duties, Power and Conditions of Service) Act, 1971 or on such terms and conditions, in such manner, for such period and at such time as may be agreed upon between him and the State Government.
