Section 130A in The Chhattisgarh Municipal Corporation Act, 1956
130A. [ Special Audit. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- In addition to the audit of annual accounts, the State Government or the Municipal Corporation may, if it thinks fit, appoint an auditor to conduct special audit pertaining to a specified item or series of items requiring thorough examination, and the procedure relating to audit shall apply mutatis mutandis to such special audit.]
