Section 62(5) in The Maharashtra Non-Trading Corporations Act, 1959
(5)The Registrar and the other person appointed to audit the accounts shall have power, when necessary–(a)to summon at the time of his audit any officer, agent, servant or member of the corporation who he has reason to believe can give valuable information in regard to any transaction of the corporation or the management of its affairs; or(b)to require the production of any book or document relating to the affairs of any cash or securities belonging to the corporation, by the officer, agent, servant or member in possession of such book, document, cash or securities.
