Section 26(3) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(3)The Accountant General of Haryana and any person appointed by him in connection with the audit of accounts of the Pradhikaran shall have the same rights, privileges and authority in connection with such audit as the Accountant General of Haryana has in connection with the audit of the Government accounts and in particular, shall have right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Pradhikaran.
