Section 27 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
27. Audit of the accounts of the Corporation.
(1)The accounts of the Corporation shall be audited annually by the Auditor appointed under Subsection (2) of Section 27 any expenditure incurred in connection with such audit shall be payable by the Corporation.(2)The Auditor appointed under Sub-section (2) of Section 27 in connection with the audit of accounts of the Corporation shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of Governments; and in particular shall have the right to demand the production of books, accounts, connected vouchers and other necessary documents and papers.(3)A copy of the audit report shall be communicated by the Auditor to the Corporation who shall submit a copy of the same alongwith its observations to the Government. The Auditor shall also forward a copy of the report to the Government.
