Section 7 in The M.P. Gram Sabha (Audit) Rules, 2001
7. Powers of auditor.
(1)Every auditor shall have the right of access at all times to books and accounts, vouchers, statements, returns, correspondence, notes or other documents and records whether kept at the office of the Gram Sabha or elsewhere, and shall be entitled to require from any of the office bearers or any employee, of the Gram Sabha such information and explanations as the auditor may think necessary for the performance of his duties as auditor.(2)If the required information and records are not provided to the auditor within a reasonable time not exceeding three days, the fact shall be brought to the notice of the Audit Authority for further appropriate action in the matter. Audit Authority shall pass an order as he may deem fit.
