Section 47(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(3)The Comptroller and Auditor -General of India and any person appointed by him in connection with the audit of the accounts of the Tribunal under this Act shall have the same rights and privileges and authority in connection with audit as the Comptroller and Auditor -General of India generally has in connection with the audit of 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 any of the offices of the Tribunal.
