The Comptroller & Auditor General of India (CAG) has appealed to the Apex Court to change its role in the Indian cricket board. From being part of the Apex Councils of the Board of Control for Cricket in India (BCCI) & affiliates, CAG seeks to be only auditors.
According to the civil appeal, the Top Court’s objective in having CAG’s nominees in BCCI & its affiliates wasn't being fulfilled.
The appeal said that “CAG’s representative has become part of the management decisions (taken by majority) rather than CAG having an oversight functions over decisions of the BCCI".
CAG is even ‘precluded’ from auditing if what is done by “private CAs/accounting firms is fair, just & reasonable.”
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