Section 3(5) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
(5)The authorised officer shall, at all reasonable times, have free access to the books, registers, accounts, records, documents, securities, cash and other property belonging to or in the custody of the educational institutions and may summon any person in possession of, or responsible for the custody of any such books, registers, accounts, records, documents, securities, cash or other property to produce the same at the educational institution office or at the place as specified by the authorised officer.
