Section 10(4) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(4)Nothing in this section shall preclude the Director at any time from bringing to the notice of the State Government, for such action as the State Government may consider necessary, any information which appears to the Director to support a presumption of criminal mis-appropriation or fraud of which in his opinion deserve special attention or immediate investigation.
