Section 21(3) in Tripura Board of Secondary Education Act, 1973
(3)It shall be the duty of the Board, and of every member thereof, and of the Secretary and the members of the staff in the service of the Board, to afford to the auditor every facility for the Examination and audit of the accounts of the Board and to comply with any requisition made by the auditor under sub-section (2) and with the requirement of any rule made in this behalf.
