Section 27(3) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(3)The rights, authority and privileges of any person conducting audit under sub-section (2) shall,(a)in the case of Examiner, Local Fund Accounts, be the same as he has in connection with the audit of the accounts of local authority;(b)in the case of the Accountant General, Uttar Pradesh or, as the case may be, the Comptroller and Auditor General of India, be the same as he has in connection with the audit of Government accounts; and(c)in the case of any other auditor, be as prescribed;
