Section 26(2) in Tamil Nadu Local Fund Audit Act, 2014
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner and the form in which the accounts of a local authority or local fund shall be kept and presented;(b)the procedure to be followed by the Director in the conduct of audit and the period within which such audit shall be conducted;(c)the manner in which the matters required to be published under this Act shall be published; and(d)any other matter which is required to be or may be prescribed under this Act.
