Section 27(5) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
(5)Without prejudice to anything containing in the preceding sub- sections, the State Government may, at any time, appoint the Accountant- General, Punjab, to examine and report upon the accounts of the Corporation and any expenditure incurred by him in connection with such examination and report shall be payable by the Corporation to the Accountant-General, Punjab.
