Section 27(2) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
(2)The Auditor appointed under Sub-section (2) of Section 27 in connection with the audit of accounts of the Corporation shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of Governments; and in particular shall have the right to demand the production of books, accounts, connected vouchers and other necessary documents and papers.
