Section 21(3) in Punjab Gau-Sewa Commission Act, 2014
(3)The Accountant General or any person appointed by him in connection with the audit of accounts of Commission under this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General generally has in connection with the audit of Government account and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Commission.
