Section 77(1) in Central Council of Homoeopathy (General) Regulations, 2018
(1)The accounts of the Central Council shall be audited annually by the Comptroller and Auditor-General of India or his nominee and if the Comptroller and Auditor General of India declines to undertake the auditing of the accounts of the Central Council, the Council may appoint a Chartered Accountant with the prior approval of the Central Government and any expenditure incurred in connection with such audit shall be payable by the said Council.
