Section 13(3) in Rajasthan State Commission for Backward Classes Act, 2017
(3)The Authority or body prescribed under sub-section (2) shall have the same rights and privileges and the authority in connection with such audit as the Accountant General, Rajasthan 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 and other documents and papers and to inspect any of the offices of the Commission.
