Section 33 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
33. Concurrent and special audit of accounts.
(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.(2)When an order is made under sub-section (1) the Board shall present or cause to be presented for audit such accounts and shall furnish to the person appointed under sub-section (1) such information as the said person may require for the purpose of audit.
