Section 16(2) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016
(2)The Partial Risk Guarantee Fund for Energy Efficiency shall, insofar as it may be necessary for the purposes of these rules, have the right to inspect or call for copies of the books of account and other records, including any book of instructions or manual or circulars covering general instructions regarding conduct of advances of the participating financial institution, and of any Borrower from the participating financial institution.
