Section 15 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
15. [ Inspection of books of account, etc. - (1) It shall be the duty of the Managing Director and every officer or employee of the Corporation to :-
(a)produce to the person making the inspection in terms of sub-rule (4) of rule 14 all such books of account and other books and documents of the Corporation in his custody or control and to furnish him with any statement, information or explanation relating to the affairs of the Corporation as the said person may require of him within such time and at such place as he may specify;](b)render all assistance in connection with the inspection which the Corporation may be expected to give; and(c)ensure personal attendance if required at the time of inspection.(2)The person making inspection under sub-rule (1) may, during the course of inspection :-(a)make or cause to be made copies of books of account and other books and documents; or(b)place or cause to be placed any mark of identification thereon in token of the inspection having been made.(3)Where an inspection of the books of accounts and other books and documents of the Corporation has been made, the person making the inspection shall make a report to the State Government within a period of one month.
