(1)The accounts described in section 114 shall be audited and examined once in every year by such auditor as may from time to time be appointed by the [Government of the State of Punjab] [Substituted for the words 'State Government' by Central Government Notification No. S.O. 506(E) dated 26.7.1972.].(2)For the purposes of any such audit and examination of accounts the auditor may, by a demand in writing, require from the Board or any member or servant of the Board the production before him of all books, deeds, vouchers and all other documents and papers which he deems necessary and may require any person holding or accountable for any such books, deeds, vouchers, documents or papers to appear before him at any such audit and examination, and to answer all questions which may be put to him with respect to the same or to prepare and submit any further statement which such auditor may consider necessary.
