Section 20(3) in The Rajasthan State Commission for Women Act, 1999
(3)The Authority or the body prescribed under sub-section (2) shall have the same rights, privileges and authority in connection with such audit as the Accountant General, Rajasthan has in connection with the audit of Government accounts and in particular shall have the right to the production of books, accounts, connected vouchers and other documents and to inspect other relevant records of the Commission pertaining to the accrual of funds and their disbursements.
