Section 27(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(2)The Accountant General, Punjab, shall be supplied with a copy of the annual balance-sheet and the profit and loss account of the Corporation and it shall be his duty to examine them together with the accounts and vouchers relating thereto, and he shall have a list delivered to him all books kept by the Corporation and he and any person authorised by him in connection with the audit of the accounts of the Corporation shall have the same rights, privileges and authority on connection with such audit as he has in connection with the audit of the accounts of the State Government and shall at all reasonable times have access to the books, accounts and other documents of the Corporation and may require from any director or officer of the Corporation such information as the Accountant General, Punjab, may think necessary for the performance of his duties.
