Section 29 in The Rajasthan Public Trust Rules, 1962
29. Power for audit.
For the purpose of audit, the Assistant Commissioner may, whether of his own motion, or at the request of the auditor:(1)require any trustee, to produce before the auditor of any book, deed, account, vouchers, or other document or record necessary for the proper conduct of audit;(2)require any trustee or any person having the custody or control of, or accountable for, any such book, deed, account, vouchers or other document or record to appear in person before the auditor;(3)require any trustee or any such person to give the auditor such information as may be necessary for the aforesaid purpose;(4)require any trustee or any person having the custody or control of, or accountable for, any movable property belonging to the trust to produce such property for the inspection of the auditor and such information as may be necessary regarding the same.
