Section 10(4) in Jharkhand Tourism Development and Registration Act, 2015
(4)The Internal Audit Section under the Finance Department, Jharkhand shall have the same rights, privileges and authority in connection with such audit as Accountant General of Jharkhand has in connection with the audit of Government accounts and in particular, shall have the right to demand the production of books, accounts, connected vouchers, documents and papers of the Authority.
