- (l) Notwithstanding anything contained in Section 55, the State Government may order, that there shall be concurrent audit of the accounts of the Board by such person as they think fit. The State Government may also direct a special audit to be made by a Chartered Accountant appointed by them of the accounts of the Board relating to any particular transaction or a class or series of transactions or to a particular period.(2)When an order is made under Sub-section (1), the Board shall present or cause to be presented for audit such accounts and shall furnish to the person appointed under Sub-section (1) such information as the said person may require for the purposes of audit and remedy or cause to be remedied the defects pointed out by such person, unless they are condoned by the State Government and shall also meet the cost, if any, of such audit.Chapter-VIII Miscellaneous
