The Supreme Court is scheduled to hear on March 17 an NGO's plea seeking that the current practice of appointment of the Comptroller and Auditor General of India solely by the executive and the prime minister be declared violative of the Constitution.
The PIL, filed by the Centre for Public Interest Litigation, also sought direction of the court mandating that the CAG shall be appointed by the President in consultation with an independent and neutral selection committee comprising of the prime minister, the Leader of the Opposition (LoP) and the Chief Justice of India and in a transparent manner.
It said that the direction for appointment of CAG should be similar to the appointment of other bodies including Information Commissions and the Central Vigilance Commission.
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