Section 25(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(2)[] (a) The accounts of the Corporation shall be audited by a person, qualified for appointment as auditor under sub-section (1) of section 226 of the Companies Act, 1956, to be appointed by the State Government.(b)Notwithstanding anything to the contrary contained in clause (a), but subject to the provisions of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 and the rules and orders made thereunder, the State Government may entrust the audit of the accounts of the Corporation to the Comptroller and Auditor-General of India.]
