Section 13(5) in The Khadi and Village Industries Commission Rules, 2006
(5)The Financial Adviser shall ensure placement, through the Chief Executive Officer, of audit reports of the Comptroller and Auditor General of India before the Commission and follow-up action thereon and bringing to the notice of the Commission all major audit findings relating to operation of the schemes of the Government implemented by the Commission or the Commission's own schemes, along with his recommendations on corrective action or, as the case may be, compliance reports by the departments concerned of the Commission.
