Section 27(3) in International Institute of Information Technology (IIIT) University Act, 2013
(3)The Examiner of the Local Fund Audit and any person appointed by him in connection with the audit of the accounts of the Institute shall have the same rights, privileges and authority in connection with such audit as the Examiner of the Local Fund Audit has in connection with the audit of the 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 Institute.
