Section 129B in The Chhattisgarh Municipal Corporation Act, 1956
129B. [ Power of Auditor. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- The Auditor appointed under section 129 may:-(a)require, by a notice, in writing, the production before him, or before any officer subordinate to him, of any document which he considers necessary for the proper conduct of the audit;(b)require, by a notice, in writing, any person accountable for, or having the custody or control of, any document, cash or article, to appear in person before him or before any officer subordinate to him;(c)require any person so appearing before him, or before any officer subordinate to him, to make or sign a declaration with respect to such documents cash or article or to answer any question or prepare and submit any statement; and(d)cause physical verification of any stock of articles and fixed assets and infrastructure assets in course of examination of accounts.]
