Section 22(3) in U.P. Urban Planning and Development Act, 1973
(3)The rights, authority and privileges of any person conducting audit under Sub-Section (2) shall -(i)in the case of Examiner, Local Fund Accounts, be the same as he has in connection with the audit of the accounts of local authority;(ii)in the case of the Accountant General, Uttar Pradesh or as the case may be, the Comptroller and Auditor General of India, be the same as he has in connection with the audit of Government accounts, and(iii)in the case of any other auditor, be as prescribed;and, in particular, he shall have the right to demand production of books, accounts, connected vouchers, papers and other documents and to inspect the office of the Authority.
