Section 31(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)For the purposes of examination and audit under sub-section (1), an auditor appointed under that sub-section may -(a)require, in writing, the production before him of any document relating to [financial matter of] [Words inserted by W.B. Act 7 of 2002.] the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or the assets thereof which he considers to be necessary for the proper conduct of the audit;(b)require, in writing, the personal appearance before him of any person accountable for, or having the custody or control of, any such document to answer any question relating thereto; or(c)require any person so appearing before him to submit a statement in writing instead of any such document.
