Section 28(3) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(3)The accounts of every Institute shall be audited by the Comptroller and Auditor- General of India or any other person in accordance with the provisions of the extant rules and any expenditure incurred by audit team in connection with such audit shall be payable by the Institute to the Comptroller and Auditor-General of India or such person.
