(1)The State Government may, by notification, appoint such persons as it thinks fit to be audit officer, audit-in-charge, from amongst the officers appointed under section 3 for the purposes of this Act, and define the local limits of their jurisdiction.(2)Subject to any rules made in this behalf, any officer may, within the local limits of his jurisdiction-(a)enter at all reasonable hours, with such assistance, if any, or persons in the service of the Government or any local or other public authority as he thinks fit and as approved by the Director or the person authorized by him, any premises or place for the purpose of examining any register or record or papers in connection with the audit proceedings under the orders of the Director or the Auditor, or any other person in charge of the audit proceedings, and require the production thereof for inspection;(b)interrogate any person on the spot to elicit information;(c)seize or take copies or sign such record or papers as may be necessary to carry out the directions of his superior officers;(d)exercise such other powers as may be prescribed.
