Section 7(2) in The Auroville (Emergency Provisions) Act, 1980
(2)Any person who has, on the appointed day, in his possession or under his control any books, papers or other documents relating to Auroville ( including the minutes books containing resolutions in relation to Auroville adopted by persons in charge of the management of the Society before the appointed day ), the current cheque books relating to Auroville, any letters, memoranda, notes and other communication between him and the Society shall, notwithstanding anything contained in any other law for the time being in force, be liable to account for the books, papers and other documents ( including such minutes books, cheque books, letters, memoranda, notes and other communications ), to the Administrator or to such person ( being an officer or other employee of the Central Government ) as may be authorised by the Central government in this behalf.
