Section 48(2) in The Orissa Veterinary Council Rules, 1997
(2)Any person appointed in connection with the audit of the accounts of the State Council shall have the same rights and privileges and authority in connection with such audit as the Local Fund Audit Organisation of the State has in connection with the audit of Government accounts, and, in particular, shall have the right to demand the production of books of accounts, connected vouchers and other documents and papers and to inspect the office of the State Council.
