Section 11 in Jharkhand Tourism Development and Registration Act, 2015
11. Special audit of accounts.
(1)Notwithstanding anything contained in section 10 the Government may order a special audit of the accounts of the Authority to be conducted by such person or agency as it may think fit relating to any particular transaction or a class or series of transactions for a particular period.(2)Where an order is made under sub-section (1), the Authority shall present or cause to be presented for audit such accounts and shall furnish to the person or agency appointed under sub-section (1), such information as the said person or agency, may require for the purpose of audit.
