Section 37(6) in The Bonded Labour System (Abolition) Ordinance, 1975
(6)The State Government may, in consultation with the Controller and Auditor General of India, at any time issue directions to the auditor requiring him to report to it upon the adequacy of measures taken by the corporation for the protection of the share holders and creditors or upon the sufficiency of the procedure in auditing the affairs of the corporation and may enlarge or extend the scope of the audit or direct a different procedure to be adopted by the auditor, or direct that any other examination be made by the auditor , if, in the opinion of the State Government, public interest so requires.
