Section 33(3) in The National Capital Region Planning Board Rules, 1985
(3)[The accounts, approved and authenticated by the Member-Secretary under sub-rule (2A), shall] [Substituted words "The accounts shall" by Notification No. G.S.R. 205(E) dated 18.3.2004 (w.e.f. 22.5.1985)] be audited by the Comptroller and Auditor General of India. However, Comptroller and Auditor General of India may suggest the appointment of a primary Auditor to conduct audit on his behalf and there upon such Primary Auditor shall audit the accounts in accordance with the directions and guidelines issued by the Comptroller and Auditor General.
