Section 14(3) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(3)Every auditor shall be supplied with a copy of the annual balance sheet and profit and loss account and a list of all books kept by the corresponding new bank, and it shall be the duty of the auditor to examine the balance-sheet and profit and loss account with the accounts and vouchers relating thereto, and in the performance of his duties, the auditor(a)shall have, at all reasonable times, access to the books, accounts and other documents of the corresponding new bank,(b)may, at the expense of the corresponding new bank employ accountants or others persons to assist him in investigating such accounts, and(c)may, in relation to such accounts, examine the Custodian or any member of the Advisory Board or any officer or employee of the corresponding new bank.
