The Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971

[Act No. 56 of 1971]

[15th December, 1971.]

An Act to determine the conditions of service of the Comptroller and Auditor-General of India and to prescribe his duties and powers and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:-