–The assets and liabilities in relation to any undertaking under this Act shall be caused to be assessed by any agency authorised by the 1. Subs. by Act 23 of 2022, s. 11, for “Centre” (w.e.f. 27-1-2023). 2. Ins. by s. 12, ibid. (w.e.f. 27-1-2023). 10 Comptroller and Auditor-General of India in such manner as may be specified by him and any payment on a claim to be made in relation thereto shall be settled by him between the Society and the Central Government and shall be paid by the Society or the Central Government, as the case may be, in the manner as may be specified by the Comptroller and Auditor-General of India. CHAPTER V CHAMBER OF ARBITRATION AND ARBITRATION ACADEMY