Section 24(2) in The National Housing Bank Act, 1987
(2)It shall be the duty of every officer, employee or other person or persons incharge of the whole or part of the affairs of the [institution] [ Substituted by Act 15 of 2000, Section 12, for " housing finance institution" (w.e.f. 12.6.2000).] to produce to any officer making an inspection under sub-section (1), all such books, accounts and other documents in his custody or power and to furnish within such time as the said officer may specify, any statements, information relating to the affairs of the [institution] [ Substituted by Act 15 of 2000, Section 12, for " housing finance institution" (w.e.f. 12.6.2000).] as the said officer may require of him.
