Section 10(5) in The Rajasthan Local Fund Audit Act, 1954
(5)Nothing in this section or in section 9 shall preclude the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] at any time from bringing to the notice of the Controlling Authority for such action, as the Controlling Authority may consider necessary, any information which appears to the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] to support a presumption of criminal misappropriation or fraud or which in his opinion deserves special attention or immediate investigation.
