Section 21(2) in Tripura Board of Secondary Education Act, 1973
(2)For the purpose of examination and audit under sub-section (1), an auditor under that sub-section may--(a)require in writing the production before him of any document relating to the Board or the assets thereof which he considers necessary for the purpose of audit ;(b)require in writing the personal appearance before him of any person accountable for or having the custody or control of, any such document to answer question relating thereto ; and(c)require any person so appearing before him to submit a statement in writing in respect of any such document.
