Section 55(9) in Gorkhaland Territorial Administration Act, 2011
(9)Subject to the provisions of the Comptroller and Auditor-General (Duties, Powers, and Conditions of Service) Act, 1971 (56 of 1971), and the rules and the orders made thereunder, the audit of the accounts of the Gorkhaland Territorial Administration shall be entrusted by the Government to the Comptroller and Auditor-General of India who may submit to the Government such report thereon as he may deem fit. The Government shall transmit the report to the Gorkhaland Territorial Administration for discussion and consideration. The Gorkhaland Territorial Administration shall return the report to the Government with comments, if any. The Government shall lay such reports with the comments of the Gorkhaland Territorial Administration before the State Legislature.
