Section 4(2) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(2)On the issue of a notification under sub-section (1) the accounts of the local authority specified therein shall, notwithstanding anything contained in any enactment by which and such local authority is constituted or in any rules made there under, subject to audit in all respect in the manner provided by or under this Act.
