Section 28 in Maharashtra Horticulture Development Corporation Act, 1984
28. Concurrent and special audit of accounts.
(1)Notwithstanding anything contained in the last preceding section, the State Government may order concurrent audit of the accounts of the Corporation 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 Corporation relating to any particular transaction or class or series of transactions or to a particular period.(2)When an order is made under sub-section (1), the Corporation shall present or cause to be presented for audit all such accounts and shall furnish to the person appointed under sub-section (1) such information as the said person may require for the purpose of audit.
