Section 42(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)(a)The accounts of the Board shall be audited by such Auditor, in such manner and at such times, as the State Government majr, by general or special order, direct.(b)The Auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and shall have such powers in respect of disallowance and surcharge as may be prescribed.
