Section 6(3) in The Rajasthan Local Fund Audit Act, 1954
(3)The auditor shall give to the local authority not less than two weeks notice in writing of the date on which he proposes to commence the audit:Provided that, notwithstanding anything contained in this Subsection, the Auditor may, for special reasons which shall be recorded in writing, give shorter notice than two weeks or commence [a concurrent or test audit or] [Inserted by Rajasthan Act No. 17 of 1987.] a special or detailed audit on the authority of the State Government or the Controlling Authority or the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] without giving notice.
