Section 56(2) in The Orissa Housing Board Act, 1968
(2)When an order is made under Sub-section (1), the Board shall present or cause to be presented for audit such accounts and shall furnish to the person appointed under Sub-section (1) such information as the said person may require for the purposes of audit and remedy or cause to be remedied the defects pointed out by such person, unless they are condoned by the State Government and shall also meet the cost, if any, of such audit.Chapter-VIII Miscellaneous
