Section 34(3) in Maharashtra Jeevan Authority Act, 1976
(3)The accounts of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be audited by such Auditor, in such manner and at such times, as the State Government may, by general or special order, direct. The Auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters and shall have such powers in respect of disallowance and surcharge as may be prescribed.
