Section 13(4) in Manipur State Commission For The Scheduled Tribes Act, 2014
(4)The Accountant General, Manipur and any person appointed by him in connection with the audit of the accounts of the commission under this Act shall have the same rights, privileges and authority in connection with such audit, as the Accountant General, Manipur has, in connection With the audit of the State Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect of the office of the Commission.
