Section 48 in Bangalore Development Authority Act, 1976
48. Power of auditor to require production of documents and attendance of persons concerned.-
(1)The Auditor may,-(a)require in writing the production of such vouchers, statements, returns, correspondence, notes or other documents in relation to the accounts as he may think fit;(b)require in writing any salaried servant of the Authority accountable for or having the custody or control of such vouchers, statements, returns, correspondence, notes or other documents or of any property of the Authority or any person having directly or indirectly by himself or his partner any share or interest in any contract with or under the Authority to appear in person before him at the office of the Authority and answer any question;(c)in the event of clarification being required on any specific point from the Chairman or any officer or member in writing, require such person to furnish the clarification on such point.(2)The auditor may, in any requisition made under sub-section (1) specify a reasonable period being not less than three days within which the said requisition shall be complied with.(3)The auditor shall give to the Authority not less than two weeks notice in writing of the date on which he proposes to commence the audit:Provided that notwithstanding anything contained in this sub-section, the auditor may for special reasons which shall be recorded in writing, give shorter notice than two weeks or commence a special or detailed audit if so directed by the Government without giving notice.
