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The Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 11. Comptroller and Auditor-General to prepare and submit accounts to the President, Governors of States and Administrators of Union territories having Legislative Assemblies.- The Comptroller and Auditor-General shall, from the accounts compiled by him or 2[by the Government or any other person responsible in that behalf], prepare in each year accounts (including, in the case of accounts compiled by him, appropriation accounts) showing under the respective heads the annual receipts and disbursements for the purpose of the Union, of each State and of each Union territory having a Legislative Assembly, and shall submit those accounts to the President or the Governor of a State or Administrator of the Union territory having a Legislative Assembly, as the case may be, on or before such dates as he may, with the concurrence of the Government concerned, determine: 3[Provided that the President may, after consultation with the Comptroller and Auditor-General, by order, relieve him from the responsibility for the preparation and submission of the accounts relating to annual receipts and disbursements for the purpose of the Union or of a Union territory having a Legislative Assembly: Provided further that the Governor of a State may, with the previous approval of the President and after consultation with the Comptroller and Auditor-General, by order, relieve him from the responsibility for the preparation and submission of the accounts relating to annual receipts and disbursements for the purpose of the State.] 2. Subs. by s. 3, ibid., for "by any other person responsible in that behalf" (w.e.f. 1-3-1976). 3. The provisos ins. by s. 3, ibid. (w.e.f. 1-3-1976).    |
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