Section 21V(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(1)Notwithstanding anything contained in Section 21U, the State Government may order that there shall be concurrent audit of the accounts of the Board by such person as it thinks fit. The State Government may also direct a special audit to be made by such person as it thinks fit of the accounts of the Board relating to any particular transaction or a class or series of transactions or to a particular period.
