Comptroller Auditor-General s (Duties, Powers and Conditions of Service) Act, 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.

Act number

Act 56 of 1971

Year

1971

Enacted on

15-12-1971

In force from

15-12-1971

Jurisdiction

Central Act (India)

Subjects

Public Finance

Read the full text of Comptroller Auditor-General s (Duties, Powers and Conditions of Service) Act, 1971 section by section on LawLens.

Official source: India Code