(2)The Auditors so appointed may, by summons in writing, -(a)require production of any book, deed, voucher, document of or paper;(b)require the attendance of any person in the custody of or accountable for any such book, deed, contract, voucher, document or paper; and(c)require such person to explain all matters relating thereto or to prepare and submit further statements in connection therewith according as such auditors deem it necessary or expedient.
