Section 34(1) in Uttarakhand Technical University Act, 2005
(1)Whenever any complaint is received by the State Government regarding loss, waste or misapplication of any money or property of the University or the State Government on its own thinks fit, it may direct for special audit of the University to be done by the Director, Local Fund Accounts, [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.] or by any officer subordinate to him.
