Section 67(1) in The Gujarat Housing Board Act, 1961
(1)Notwithstanding anything contained in section 66, the State Government may order that there shall be a concurrent audit of the 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 of the Board relating to any particular transaction or a class of series of transactions or to a particular period.
