Section 37(3) in The Bonded Labour System (Abolition) Ordinance, 1975
(3)The auditor shall be supplied with a copy of the annual balance sheet of the corporation and it shall be his duty to examine it, together with the accounts and vouchers relating thereto, and the auditor shall have a list delivered to him of all books kept by the corporation and shall at all reasonable times have access to the books, accounts and other documents of the corporation.
