Section 25(4) in Assam Khadi and Village Industries Board Act, 1955
(4)The Accountant General, Assam and Nagaland shall have the rights, privileges and authority in connection with such audit as he has in connection with the audit of Government accounts and in particular shall have the right to demand production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Board.
