Section 18(3) in Non-Resident Indians' (Keralites) Commission Act, 2015
(3)The Accountant General or any person appointed by him in connection with the audit of accounts of the Commission under this Act, shall have the same rights and privileges as the Accountant General generally has in connection with the audit of Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers, other documents and papers and to inspect the office of the Commission.
