Section 20(b) in Chhattisgarh Right of Youth to Skill Development Act, 2013
(b)The Examiner of the Local Fund Audit or any person authorized by him in connection with the audit of the accounts of the State Authority or District Authority, as the case may be, shall have the same rights, privileges and authorities in connection with such audit as the Examiner of the Local Fund Audit has in connection with the audit of the accounts of local bodies, in particular, shall have the right to demand the production of books, accounts, connected vouchers, other documents and papers and to inspect the offices of the State Authority or the District Authority in each district, as the case may be;
