Section 9(3) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(3)The Comptroller and Auditor General of India or any other person appointed by him in this connection for the Audit of the Accounts of the State Commission will have the same right and privileges and authority in connection with such Audit as the Comptroller and Auditor General of India has in connection with the Audit of Government Accounts and in particular will have the right to demand production of books, Accounts, connected vouchers and other documents and papers and to inspect any of the offices of the State Commission.
