Skip to content

SCC Blog

Bringing you the Best Analytical Legal News

Site navigation

Home
News
OP. ED.
Experts Corner
Case Briefs
Legislation
Legal RoundUp
Cases
- Supreme Court Cases (SCC)
Law School News
Law made Easy
Know thy Judge
Interviews
Mental Health
- Articles
- A Talk
IDIA
Subscribe

Home
News
Appointments & Transfers
Former LG of UT of J&K, Girish Chandra Murmu appointed as the Comptroller and Auditor General of India

Former LG of UT of J&K, Girish Chandra Murmu appointed as the Comptroller and Auditor General of India

Appointments & Transfers News

Published on August 7, 2020August 7, 2020By Devika Sharma

Leave a comment

President appoints Girish Chandra Murmu to be the Comptroller and Auditor General of India with effect from the date he assumes charge.

Ministry of Finance

[Notification dt. 06-08-2020]

Image Credits: TOI

Share this:

Click to print (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on Facebook (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to email a link to a friend (Opens in new window)
More

Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Related

Tagged with: Appointment, CAG, Comptroller General of India, Girish chandra Murmu, UT of J&K

Written by Devika Sharma

Assistant Legal Manager

Post navigation

Previous storyDelhi HC sets up new arbitral proceedings in the compensation dispute between GMR and NHAI

Next storyNLU Jodhpur wins 1st International Commercial Arbitration Competition

We recommend

COVID 19 Hot Off The Press News

In India, members of Muslim minority being targeted by stigma and hate speech associating them with COVID-19: UN High Commissioner for Human Rights

By Devika Sharma Published on July 3, 2020July 3, 2020

Appointments & Transfers News

Appointment of Two Additional Judges at Bombay High Court, notified

By Devika Sharma Published on June 4, 2022June 4, 2022

Appointments & Transfers News

Appointment of 4 new Judges at Delhi High Court

By Devika Sharma Published on February 25, 2022February 25, 2022

Join the discussion Cancel reply

Your email address will not be published.

Comment

Name

Email

Website

Save my name, email, and website in this browser for the next time I comment.

Notify me of follow-up comments by email.

Notify me of new posts by email.

Δ

This site uses Akismet to reduce spam. Learn how your comment data is processed.

Translate

Popular on scc online blog

Case Briefs Supreme Court

Explained| Order 6 Rule 17 CPC: Doctrine of dominus litus for amendment of plaint

Published on September 16, 2022September 16, 2022By Editor

Case Briefs Tribunals/Commissions/Regulatory Bodies

RTI on pay scales, gross pay, PF deduction and TDS| Unhappy with CPIO’s response, Central Information Commission allows inspection of records

Published on September 17, 2022September 22, 2022By Editor

Case Briefs Supreme Court

Dishonour of Cheque – S. 141 NI Act| Complainant only supposed to have general knowledge of person(s) in charge of company/firm; Burden on Director/Partner to prove their innocence: SC

Published on September 19, 2022September 19, 2022By Prachi Bhardwaj

Can Arbitration Proceedings Against a Director/Promoter Continue Even after Moratorium is Imposed on the Principal Debtor Company

Published on September 10, 2022September 10, 2022By Bhumika Indulia

Case Briefs Supreme Court

Clever drafting cannot result into Plaintiff getting relief indirectly which otherwise cannot be given: Supreme Court

Published on September 26, 2022September 25, 2022By Prachi Bhardwaj

MOST COMMENTED

Case Briefs High Courts

We Dissent!: Here’s why 2 out of 5 judges ruled against Madras High Court’s original jurisdiction in child custody cases

Published on September 14, 2022September 15, 2022By Editor

Interviews

In conversation with Ankit Gupta, on winning Chevening Scholarship

Published on September 23, 2022September 23, 2022By Bhumika Indulia

Business News News

Prateek Desai joins Khaitan & Co as Partner in New Delhi

Published on September 10, 2022September 10, 2022By Bhumika Indulia

Case Briefs Supreme Court

Unmarried persons cannot be denied rights based on narrow patriarchal principles on “permissible sex”: Key takeaways from SC’s historic verdict on right to safe abortion

Published on September 29, 2022October 5, 2022By Prachi Bhardwaj

Case Briefs Supreme Court

Supreme Court holds private school teachers entitled to gratuity; upholds Constitutional validity of Payment of Gratuity (Amendment) Act, 2009

Published on September 9, 2022September 9, 2022By Editor

Tags

#SCC Allahabad High Court anticipatory bail Appeal Appointment Arbitration Bail Bombay High Court Cases reported compensation conviction Coronavirus COVID-19 Cruelty Delhi High Court dishonour of cheque divorce Evidence FIR GST high court IBC Income Tax Interpretation Investigation Judges Jurisdiction Kerala High Court law Legal News Legal Updates Lockdown Madras High Court maintenance Marriage murder NCLAT POCSO Rape SEBI Section 138 NI Act section 482 crpc Supreme Court supreme court cases wife

Disclaimer : The content of this Blog are for informational purposes only and for the reader's personal non-commercial use. The views expressed are not the personal views of EBC Publishing Pvt. Ltd. and do not constitute legal advice. The contents are intended, but not guaranteed, to be correct, complete, or up to date. EBC Publishing Pvt. Ltd. disclaims all liability to any person for any loss or damage caused by errors or omissions, whether arising from negligence, accident or any other cause.

© 2021 EBC Publishing Pvt. Ltd. All rights reserved.

×