(1)For the purpose of audit under sub-section (2) or sub-section (4) of Section 16, the Registrar may either of his own motion or at the request of the auditor,-(a)require the production before the auditor of any book, deed, account, voucher or other document or record necessary for the proper conduct of the audit;(b)require the manager or working trustee or any person having the custody or control of, or accountable for, any such book, deed, account, voucher or other document or record to appear in person before the auditor;(c)require the manager or working trustee or any such person to give the auditor such information as may be necessary for the aforesaid purpose;(d)require the manager or working trustee or any person having the custody or control of, or accountable for, any movable property belonging to the trust to produce such property for the inspection of the auditor or to give the auditor such information as may be necessary regarding the same.(2)Every manager or working trustee or other person, having the custody or control of, or accountable for, any book, deed, account, voucher or other document or record, or any movable property belonging to the Trust who is required to do any act specified in any of the clauses specified in sub-rule (1) shall comply with the same.
