Section 25(3) in New Town, Kolkata Development Authority Act, 2007
(3)The Auditors so appointed may-(a)require, by written notice production before them or before any officer subordinate to them of any document, which they consider necessary for the proper conduct of audit;(b)require, by written notice, any person, accountable, for or having the custody or control of, any documents, to appear in person before them or before any officer subordinate to them;(c)require any person so appearing before them or before any officer subordinate to them to make and sign a declaration with respect to such documents or to answer any question or to prepare and submit any statement; and(d)cause physical verification of any stock of articles in course of examination of accounts.
