Section 23(3) in Bihar Commission for Protection of Child Right Rules, 2010
(3)The Auditor-General of Bihar or any person appointed by him in connection with the audit of the accounts of the Commission under the Act shall, have the same rights and privileges and the authority in connection with such audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the offices of the Commission.
