Section 17 in Tamil Nadu Local Fund Audit Rules, 2016
17. Dispensing with detailed audit.
- Whenever circumstances so warrant and for compliance under sub-section (1) of section 10 of the Act, the Director shall pass orders to dispense with the detailed audit of any account and order audit by limitation of audit checks to the possible extent as deemed fit. The Director shall issue suitable orders in writing to his subordinate officer in this regard.
