Section 10(4) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(4)Nothing in this section shall preclude the Director at any time from bringing to the notice of the Commissioner, for such action the Commissioner may consider necessary any information which appears to the Director to support a presumption of criminal misappropriation or fraud or which in his opinion deserves special attention or immediate investigation.
