Section 33(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Notwithstanding anything contained in section 32, the State Government may order that there shall be a concurrent audit of he accounts of the Board by such person as it thinks fit. The State Government may also direct a special audit to be made by such person as it thinks fit of the accounts on the Board relating to any particular transaction or a class or series of transaction or a class or series of transactions or transactions relating to a particular period.
