Section 50(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)The accounts of the Nigam and Jal Sansthan shall be audited by such Auditor, in such manner and at such times as the State Government may, by general or special order, direct, and the Auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and shall have such powers in respect of disallowance and surcharge as may be prescribed.
